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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(2) in The Bombay Trade Disputes Conciliation Act, 1934

(2)A person shall be disqualified from acting as a delegate, if such person is not, in the opinion of the Conciliator, after the conciliation proceedings have started, a fit and proper person to be a delegate.