Section 115 in The Gujarat Industrial Relations Act, 1946
115. Order or decision [Wage Board or Labour Court] [These words were substituted for the original by Bombay 43 of 1948, section 23.] on whom binding.
- An order or decision of a [Wage Board or Labour Court] [These words were substituted for the original by Bombay 43 of 1948, section 23.] against an employer shall bind his successors in interest, heirs and assigns in respect of the undertaking as regards which it is made or given and such order or decision against a registered union shall bind [all employees in the industry in the local areas whose representative, the said union is] [This portion was substituted for the original by Bombay 49 of 1955, section 4.].
