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[Cites 0, Cited by 0] [Section 84(1)] [Section 84] [Entire Act]

State of Gujarat - Subsection

Section 84(1)(d) in The Gujarat Industrial Relations Act, 1946

(d)for enhancement of a sentence awarded by a Labour Court in its special jurisdiction by the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government.