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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(2) in The Maharashtra Industrial Relations Act, 1946

(2)Every member shall be either an independent person or a person chosen by the State Government from a panel representing the interests of the employers or employees, provided that the number of person chosen from panels representing employers and the number chosen from panels representing employees shall be equal. Such panels shall be constituted in the manner prescribed.