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 5] [Section 3] [Entire Act] Bombay Presidency - Subsection Section 3(38) in Bombay Industrial Relations Act, 1946 (38)"Union" means a trade Union of employees which is registered under the Indian Trade Unions Act, 1926; (XVI of 1926.)[(38A) "Wage Board" means a Wage Board constituted under section [86AA];
