Section 86KK in The Gujarat Industrial Relations Act, 1946
86KK. Transfer of certain disputes to Wage Board.
- [The [State] [Section 86KK was inserted by Bombay 74 of 1948, section 13.] Government may, on the recommendation of the Industrial Court, by an order notified in the Official Gazette, direct that any industrial matter, or industrial dispute of the nature mentioned in section 86C which has been referred to the Industrial Court under [sub-section (6) of section 58 sections 66, 72, 73 or 73A] [This portion was situated for the words and figures 'section 72 or 73' by Bombay 55 of 1949, section 15.] and is pending before it at any time shall be transferred to a Wage Board for disposal or for further disposal from the stage reached before the Industrial Court and thereupon all the provisions of this Act shall apply to that dispute as if it were referred to the Wage Board for decision under section 86C].
