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 1] [Section 79(3)] [Section 79] [Entire Act] State of Gujarat - Subsection Section 79(3)(a) in The Gujarat Industrial Relations Act, 1946 (a)If it is a dispute falling under sub-clause (i) or (ii) of the said clause, within three months of the arising of the dispute;