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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Bombay Presidency - Subsection

Section 37(3) in Bombay Industrial Relations Act, 1946

(3)The provisions of sub-sections (2), (3), (4) and (5) of section 36 shall, so far as may be, apply to proceedings under sub-section (1) in the same manner as they apply to an appeal against standing orders settled by the Commissioner of Labour under sub-section (2) of section 35.