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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Gujarat - Subsection

Section 58(3) in The Gujarat Industrial Relations Act, 1946

(3)The Chief Conciliator shall forward the report submitted to him under sub-section (2) to the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government with such remarks as he deems fit.