Section 99(1) in The Gujarat Industrial Relations Act, 1946
(1)The [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government may make a reference to the Industrial Court for a declaration whether any proposed [strike, lock-out, closure or stoppage will be illegal] [These words were substituted for the original by Bombay 74 of 1948, section 23(a).],
