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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Gujarat - Subsection

Section 26(1)(a) in The Gujarat Industrial Relations Act, 1946

(a)before a Labour Court in a proceeding for determining whether a strike, lockout [closure, stoppage] [These words were inserted by Bombay 74 of 1948, section 6.] or change is illegal, or