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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(6) in The Gujarat Industrial Relations Act, 1946

(6)"award" means any [interim, final or supplementary] [These words were substituted for the word 'interim or final' by Bombay 55 of 1949, section 3(1).] determination in an arbitration proceeding of any industrial dispute or of any question relating thereto;