Section 88(2) in The Gujarat Industrial Relations Act, 1946
(2)In respect of offences punishable under this Act, the Industrial Court shall have all the powers of the [High Court of Gujarat] [These words were substituted for the words 'High Court of Judicature at Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] under the Code of Criminal Procedure, 1898. (v of 1898.)
