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

State of Maharashtra - Subsection

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

(p)the manner in which the persons shall be elcted under sub-section (1), recalled under sub-section (4) the period for which and the manner in which they shall function and the manner in which vacancies shall be filled under subsection (5), of section 25;