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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Gujarat - Subsection

Section 46(2)(ii) in The Gujarat Industrial Relations Act, 1946

(ii)[ where no agreement is arrived at before the completion of the conciliation proceedings and during the period of ten days thereafter] [Clause (ii) was substituted for the original, by Bombay 63 of 1953, section 13(b).];