Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(5) in The Gujarat Industrial Relations Act, 1946

(5)"association of employer" means any combination of employers recognised by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government under section 27;