Section 20(2)(j) in The Bombay Trade Disputes Conciliation Act, 1934

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(2)(j) in The Bombay Trade Disputes Conciliation Act, 1934

(j)providing for any other matter for which there is no provision or insufficient provision in this Act and for which provision is, in the opinion of the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council', by the Adaptation of Indian Laws Order in Council.] Government], necessary for giving effect to the provisions of this Act,

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State of Gujarat - Subsection

Section 20(2)(j) in The Bombay Trade Disputes Conciliation Act, 1934