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[Cites 0, Cited by 0] [Section 3(14)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(14)(c) in The Gujarat Industrial Relations Act, 1946

(c)where an industry is conducted or carried on by a department of the [State] [This word was substituted for the word 'Provincial' by the Adptation of Laws Order, 1950.] Government the authority prescribed in that behalf, and where no such authority has been prescribed, the head of the department;