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

State of Gujarat - Subsection

Section 3(h) in The Bombay Trade Disputes Conciliation Act, 1934

(h)"trade disputed" means any dispute or difference between employers and workmen, which is connected with the employment or non-employment or the terms of the employment or with the conditions of labour, of any person;