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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Gujarat - Subsection

Section 57(1) in The Gujarat Industrial Relations Act, 1946

(1)It shall be lawful for the Chief Conciliator to intervenue or to direct any Conciliator to intervene at any stage in any conciliation proceeding held by another conciliator, and thereafter the Chief Conciliator or the Conciliator so directed shall hold the conciliation proceeding with or without the assistance of the Conciliator.