Section 58 in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971
58. Pending proceedings.
- Any proceeding pending before the State Government or before any tribunal or any other authority, or any proceedings relating to the trial of offences punishable under the provisions of the Central Act or Bombay Act before the commencement of this Act shall he continued and completed as if this Act had not been passed and continued in operation, and any penalty imposed in such proceedings shall be recorded under such Central or, as the case may be, Bombay Act.
