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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(1) in The Maharashtra Industrial Relations Act, 1946

(1)When an industrial dispute arises the State Government may, by notification in the Official Gazette, constitute a Board of Conciliation for promoting the settlement of such dispute.The Board shall consist of a Chairman who shall be an independent person and an even number of members.