Section 120A in The Gujarat Industrial Relations Act, 1946
120A. Provisions of Act XIV of 1947 not to be affected.
- [Nothing in this Act shall affect any of the provisions of the Industrial Disputes Act, 1947, (XIV of 1947.) and no proceeding shall be held under this Act relating to any matter or dispute which has been referred to and is pending before a Board, a Court for inquiry, a Labour Court or a Tribunal under the said Act.] [Section 120A was inserted by Gujarat 20 of 1961, section 3.]] [Sections 119C, 119D and 119E were inserted by Bombay 63 of 1953, section 29.]
