Section 95 in The Maharashtra Industrial Relations Act, 1946
95. Order of Industrial Court to be final except on review.
(1)An employer or an association or a group of employers or a representative of employees may at any time apply to the Industrial Court for review of a decision or award of the Industrial Court and the Industrial Court may, for any sufficient reason and upon hearing the parties, review the decision or award.(2)No order, decision or award of the Industrial Court shall be called in question in any civil or criminal Court.
