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 98(1)] [Section 98] [Entire Act]

State of Gujarat - Subsection

Section 98(1)(g) in The Gujarat Industrial Relations Act, 1946

(g)in cases where an industrial dispute has been referred to the arbitration of a Labour Court or the Industrial Court under sub-section (6) of section 58 or under section 71, or of the Industrial Court under section 72, [73 or 73A] [These figures, word and letter were substituted for the word and figures 'or 73', by Bombay 63 of 1953, s.24(2)] before the date on which the arbitration proceeding is completed or the date on which the award of the Industrial Court comes into operation whichever is later;