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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(2)(c) in The Gujarat Industrial Relations Act, 1946

(c)he holds a degree in law of a University established by law in any part of India and has held an office not lower in rank than that of a Registrar of a Labour Court or an Industrial Court or of an Assistant Commissioner of Labour under the State Government, for not less than five years.]