Section 123(2)(w) in The Gujarat Industrial Relations Act, 1946

[Cites 0, Cited by 0] [Section 123(2)] [Section 123] [Entire Act]

State of Gujarat - Subsection

Section 123(2)(w) in The Gujarat Industrial Relations Act, 1946

(w)[the number of members of a Joint Committee, the manner of nomination of members by the union and the manner of giving copies of orders under sub-section (1), and] [This portion was substituted for the original by Bombay 43 of 1948, section 28(ii).] the appointment of the chairman and the manner in which he shall perform his duties under sub-section (2) of section 49;

(X)the manner of conducting the proceedings of a Joint Committee under sub-section (2) of section 50;

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State of Gujarat - Subsection

Section 123(2)(w) in The Gujarat Industrial Relations Act, 1946