Section 93 in The Gujarat Industrial Relations Act, 1946
93. Execution or order as to costs.
- An order made by the Industrial Court regarding the costs of a proceeding may be produced before the Court of the Civil Judge within the local limits of whose jurisdiction any person directed by such order to pay any sum of money has a place of residence or business [or where such place is within the City of Ahmedabad before the Court of Small Causes of Ahmedabad] [These words were inserted by Gujarat 8 of 1962, section 19.] [***] [The words 'or where such place is within the local limits of the ordinary civil jurisdiction of the High Court before the Court of Small Causes of Bombay' were deleted by the Gu jarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], and such court shall execute such order in the same manner and by the same procedure as if it were a decree for the payment of money made by itself in a suit.
