Section 86F(1) in The Gujarat Industrial Relations Act, 1946
(1)Where the decision of a Wage Board affects an industry conducted or carried on by a department of the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government, the decision shall not be effective except in accordance with the procedure set out in sub-sections (2) and (3).
