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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(1) in The Bombay Trade Disputes Conciliation Act, 1934

(1)The [Provincial Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council', by the Adaptation of Indian Laws Order in Council.] may make rules not inconsistent with the provisions of this Act for the purpose of carrying into effect the purposes of this Act.