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[Cites 0, Cited by 0] [Section 34(6)] [Section 34] [Entire Act]

State of Gujarat - Subsection

Section 34(6)(c) in The Gujarat Industrial Relations Act, 1946

(c)report to the [State] [This word was substituted for the word 'Provincial' by the Aadaptation ol Laws order, 1950.] Government the existence of any industrial dispute of which no notice of change has been given, together with the names of the parties thereto: