Section 21 in The Bombay Trade Disputes Conciliation Act, 1934
21. Saving of the provisions of the Trade Disputes Act, 1929.
- Nothing in this Act shall affect any of the provisions of the Trade Disputes Act, 1929 (VII of 1929), and no conciliation proceeding shall be held relating to any matter or trade dispute which is referred to and is pending before, the Court of Inquiry or Board of Conciliation under the said Act.
