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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(1) in The Gujarat Industrial Relations Act, 1946

(1)Any person aggrieved by any standing Orders settled by the Commissioner of Labour under sub-section (2) of section 35 may within thirty days from the date of their coming into operation appeal to the Industrial Court.Provided that the Industrial Court may for sufficient cause, admit any appeal after the expiry of the period of thirty days.