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[Cites 0, Cited by 0] [Section 53(3)] [Section 53] [Entire Act]

State of Gujarat - Subsection

Section 53(3)(a) in The Gujarat Industrial Relations Act, 1946

(a)where the union acts under sub-section (1), by the employees concerned or the union, contrary to the decision of the authorised proportion accepting a proposal in respect of which it is authorised; and