Bombay Adjudication Proceedings (Transfer and Continuance) Act, 1947

For the Statement of Objects and Reasons, see Bombay Government Gazette, 1947, Part V, page 339. An Act to provide for the transfer and continuance of adjudication proceedings in trade disputes referred to an Adjudicator for adjudication under rules 81A of the Defence of India Rules and pending before such Adjudicator. Whereas it is expedient to enable the Provincial Government to transfer to and continue before, a Tribunal constituted by the Provincial Government under the Industrial Disputes Act, 1947, adjudication proceedings in trade disputes referred to an Adjudicator for adjudication under rule 81A of the Defence of India Rules and pending before such Adjudicator at the commencement of this Act; It is hereby enacted as follows:-

Act number

Act 34 of 1947

Year

1947

Enacted on

22-11-1947

In force from

22 November 1947

Jurisdiction

Gujarat State Act

Subjects

Labour And Employment

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Official source: India Code