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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Gujarat - Subsection

Section 53(1) in The Gujarat Industrial Relations Act, 1946

(1)The union may authorise such proportion (hereinafter called the authorised proportion), not being less then three-fourths of the member representing the employees on the Joint Committee, to accept or reject on its behalf any proposal or class of proposals moved in the Committee.