Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] State of Gujarat - Subsection Section 36(4) in The Gujarat Industrial Relations Act, 1946 (4)The Industrial Court shall fix the date on which all or any of the standing orders settled by it under sub-section (3) shall come into operation.
