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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Gujarat - Subsection

Section 26(1)(b) in The Gujarat Industrial Relations Act, 1946

(b)before the industrial Court in a proceeding involving in the opinion of the Court an important question of law or fact, may apply to the Court for the grant of legal aid at the expense of the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government.