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 34(6)] [Section 34] [Entire Act] Bombay Presidency - Subsection Section 34(6)(c) in Bombay Industrial Relations Act, 1946 (c)report to the [State] Government the existence of any industrial dispute of which no notice of change has been given, together with the names of the parties thereto: