Section 100(1) in The Gujarat Industrial Relations Act, 1946
(1)The [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government may constitute one or more Courts of Enquiry consisting of such number of persons as the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] government may think fit.
