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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Gujarat - Subsection

Section 63(iii) in The Gujarat Industrial Relations Act, 1946

(iii)If no settlement is arrived at, when the report of the Conciliator or the Board is published by the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government, or