Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act] Bombay Presidency - Subsection Section 38(2)(a) in Bombay Industrial Relations Act, 1946 (a)any standing order settled under sub-section (2) of section 35, which has not been appealed against, or