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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Gujarat - Subsection

Section 46(2)(v) in The Gujarat Industrial Relations Act, 1946

(v)[ in cases where such matter or a dispute regarding such matter has been referred to a Wage Board for decision, before the date on which the decision comes into operation.] [Clause (v) was inserted by Bombay 43 of 1948, section 7(i).]