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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(4) in The Gujarat Industrial Relations Act, 1946

(4)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950] Government may by notification in the Official Gazette apply all or any of the provisions of this Act to all or any other industries, whether generally or any local area as may be specified in such notification.