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State of Gujarat - Section

Section 7 in The Bombay Trade Disputes Conciliation Act, 1934

7. Application or report for settlement of trade disputes.

- If any trade dispute exists or is apprehended,-
(a)either or both parties to the dispute may apply, whether separately or conjointly, or
(b)the Labour Officer may make a report, to the Conciliator for a settlement of the dispute.