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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Bombay Presidency - Subsection

Section 6(3) in Bombay Industrial Relations Act, 1946

(3)The [State] Government may, by notification in the Official Gazette, appoint any person to be a Special Conciliator for such local area or for such industrial dispute or class of disputes as may be specified in the notification.