Section 37(1) in The Gujarat Industrial Relations Act, 1946
(1)Any person aggrieved by a decision of the Industrial Court under section 36 may within thirty days from the date of the decision apply to the Industrial Court for a view of the said decision.[Provided that the Industrial Court may for sufficient cause admit any such application after the expiry of the said period of thirty days.] [This proviso was added by Bombay 63 of 1953, section 10.]
