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 33A] [Entire Act] State of Maharashtra - Subsection Section 33A(2) in The Maharashtra Industrial Relations Act, 1946 (2)If a Representative Union desires to be heard in respect of such dispute, it may, on application made to the Court, also be heard by such Court.
