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 9] [Entire Act] State of Gujarat - Subsection Section 9(5) in The Bombay Trade Disputes Conciliation Act, 1934 (5)No criminal court shall take cognizance of any offence under sub-section (3) except with the previous sanction of the [Provincial Government].
