Section 86K in The Gujarat Industrial Relations Act, 1946
86K. Order or decision of Wage Boards not to be called in question.
(1)Save as otherwise provided by this Act, no order or decision of a Wage Board shall be called in question in any proceeding in any civil or criminal court.(2)The appellate order or decision of the Industrial court under section 86G shall have the same force as the original order or decision of the wage Board which it replaces except that there shall be no further appeal against it.
