Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 83B] [Entire Act]

State of Maharashtra - Subsection

Section 83B(1) in The Maharashtra Industrial Relations Act, 1946

(1)The Labour Court shall have power to direct by whom the whole or any part of the costs in any proceedings before it shall be paid:Provided that, no such costs shall be directed to be paid for the services of any legal adviser engaged by any party.