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 0] [Section 86G] [Entire Act] State of Gujarat - Subsection Section 86G(1) in The Gujarat Industrial Relations Act, 1946 (1)An appeal shall lie to the Industrial Court against an order or decision of a Wage Board (including reviewed order or decision), save in case referred to in section 86 F.
