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[Cites 0, Cited by 0] [Section 114(1)] [Section 114] [Entire Act]

State of Gujarat - Subsection

Section 114(1)(a) in The Gujarat Industrial Relations Act, 1946

(a)in the case of an employer, who is a party to such agreement, settlement, submission or award, his successors in interest, heirs or assigns in respect of the undertaking as regards which the agreement, settlement, submission or award is made, and