Section 33(b) in The Gujarat Industrial Relations Act, 1946
(b)in proceedings before a Labour Court for deciding whether a strike, lockout, [closure or stoppage] [These words were inserted by Bombay 74 of 1948, section 8(a).] or change or an order passed by an employer under the standing orders is illegal] [[* ****] [This portion was inserted, by Bombay 74 of 1948, section 8(b)]];
