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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(32) in The Gujarat Industrial Relations Act, 1946

(32)"representative of employees" means a representative of employees entitled [to appear or act] [These words were substituted for the words 'to act' by Bombay 55 of 1949, section 3(ii)] as such under section 30;