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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Gujarat - Subsection

Section 95(2) in The Gujarat Industrial Relations Act, 1946

(2)[ No order, decision or award of the Industrial Court shall be called in question in any civil or criminal Court.] [The original section 95 was re-numbercd as sub-section (2) of that section by Bombay 43 of 1948, section 19.]