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[Cites 0, Cited by 0] [Section 3(19)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(19)(ii) in The Gujarat Industrial Relations Act, 1946

(ii)any branch of an industry or group of industries which the [State] [This word was substituted for the word 'Provincial' by the Adptation of Laws Order, 1950.] Government may by notification in the Official Gazette, declare to be an industry for the purpose of this Act;