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[Cites 0, Cited by 0] [Section 76A] [Entire Act]

State of Maharashtra - Subsection

Section 76A(1) in The Maharashtra Industrial Relations Act, 1946

(1)Notwithstanding anything contained in sections 74 to 76 (both inclusive), where the award affects an industry conducted or carried on by a department of the State Government, the award shall not be effective except in accordance with the procedure set out in sub-sections (2) and (3).