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[Cites 0, Cited by 0] [Section 123(2)] [Section 123] [Entire Act]

State of Maharashtra - Subsection

Section 123(2)(y) in The Maharashtra Industrial Relations Act, 1946

(y)the form in which the statement shall be forwarded under sub-section (1) of section 54;
(aa)the manner of holding conciliation proceedings under sub-section (1) of section 56;
(ab)the form in which the memorandum of settlement shall be drawn up, and the manner of its publication under sub-section (1) of section 58;
(ac)the manner of giving notice under sub-section (2) of section 59;
(ad)the procedure to be followed by a Counciliator or Board under subsection (1) of section 60;
(ae)the manner of publication of submission under sub-section (3) of section 66; (af) the modifications to be prescribed under sub-section (2), and the manner of making the employers parties to arbitration under sub-section (3), of section 72; (ag) the manner of publication under sub-section (2) of section 74;
(ah)the form and manner in which an application shall be made under subsection (2) of section 79;
(aha)the other industrial matters and disputes under sub-section (1) of section 86 C;
(ahb)the rules of procedure to be followed by a Wage Board under section 86E;
(ai)the manner in which the record shall be maintained under section 111;
(aj)the conditions to be prescribed under sub-section (1) of section 112;
(ak)the manner of giving notice under section 116;
(al)the further powers of the Registrar, a Conciliator, Wage Board or Board under sub-section (2), and the manner of verifying information under subsection (4) of section 118;
(am)any other matter which is required to be or may be prescribed.