Section 86L(2) in The Gujarat Industrial Relations Act, 1946
(2)In relation to the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950] Wage Board the provisions of sections 33, 46, 47, 86B to 86K (both inclusive), 87, 90, 97, 98, 115, 118, 119, 119A and 123 shall be read as if the reference therein to a Wage Board were referred to the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Wage Board.]
