Section 86L in Bombay Industrial Relations Act, 1946
86L. [State] Wage Board. - (1) The [State] Government may by notification in the Official Gazette, constitute for all the industries together to which this Act applies a [State] Wage Board for the [State of Gujarat].
(2)In relation to the [State] 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] Wage Board.]
