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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(i) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(i)to meet and discuss with an employer or any person appointed by him in that behalf, the grievances of any individual member relating to his discharge, removal, retrenchment, termination of service and suspension;