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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Gujarat - Subsection

Section 27(3) in The Gujarat Industrial Relations Act, 1946

(3)Where more employers than one are affected or under any of the provisions of this Act deemed to be affected and no association of employers is under sub-section (2) entitled to represent all of them, the representative determined in the prescribed manner shall be entitled to act as their representative.