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[Cites 0, Cited by 0] [Section 53B] [Entire Act]

State of Gujarat - Subsection

Section 53B(2) in The Gujarat Industrial Relations Act, 1946

(2)The Council shall be consulted by the employer on all matter relating to the management of the undertaking specified in sub-section (1) and it shall be the duty of the Council to advice the employer on any matter so referred to it.