Legal Document View

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
[Cites 0, Cited by 0] [Section 84(1)] [Section 84] [Entire Act]

State of Gujarat - Subsection

Section 84(1)(a) in The Gujarat Industrial Relations Act, 1946

(a)against a decision of a Labour Court in respect of a matter falling under clauses (a) or (c) of paragraph A of sub-section (1) of section 78 except to the extent to which it determines whether a strike, [lock-out, closure or stoppage] [These words were substituted for the words 'or lock-out' by Bombay 74 of 1948, section 15.] was illegal or not, or a decision of such Court under paragraph C of sub-section (1) of the said section;