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 13] [Entire Act] State of Gujarat - Subsection Section 13(4) in The Bombay Trade Disputes Conciliation Act, 1934 (4)The record of the conciliation proceeding held and settlement made under this section shall be maintained in the prescribed manner.
