Section 86F(3) in The Gujarat Industrial Relations Act, 1946
(3)On the passing of resolution under the proviso to sub-section (2), unless the decision is rejected thereby, the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government shall, by order in writing, declare the decision as confirmed or modified by the resolution, as the case may be, to be binding.
