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

State of Gujarat - Subsection

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

(ii)any proceeding before a Labour Court, [a Wage Board] [These words were inserted by Bombay 74 of 1948, section 2(a).] or the Industrial Court in arbitration;