Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 86G] [Entire Act] State of Gujarat - Subsection Section 86G(2) in The Gujarat Industrial Relations Act, 1946 (2)Such appeal shall be made within six weeks from the date of the order of decision.
