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 53A] [Entire Act] State of Gujarat - Subsection Section 53A(2) in The Gujarat Industrial Relations Act, 1946 (2)One of the members of the Council shall be appointed as Chairman in accordance with rules made in this behalf.
