Section 9 in The Gujarat Essential Services Maintenance Act, 1972
9. Saving.
- Nothing contained in this Act shall apply to employment in any industry [(not being an industry which generates electricity for the public or supplies or distributes electricity to the public),] [These brackets and words were inserted by Gujarat 34 of 1980, section 2.] to which the provisions of the Bombay Industrial Relations Act, 1946 (Bombay XI of 1947) or the Industrial Disputes Act, 1947 (Act No. XIV of 1947), apply.
