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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Gujarat - Subsection

Section 35(2) in The Gujarat Industrial Relations Act, 1946

(2)On receipt of the draft standing orders the Commissioner of Labour, shall, after consulting in the prescribed manner the representative of employees and employers and such other interests concerned in the industry and making such inquiry as he deems fit, settle the said standing orders.