Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 73A] [Entire Act] State of Gujarat - Subsection Section 73A(ii) in The Gujarat Industrial Relations Act, 1946 (ii)where the employer has offered in writing before the Conciliator to submit the dispute to arbitration under this Act, and the union has not agreed to do so;
