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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Maharashtra - Subsection

Section 94(c) in The Maharashtra Industrial Relations Act, 1946

(c)in the case of an employer who is a party to the proceeding before such Court in respect of the undertaking to which the dispute relates, his successors, heirs or assigns in respect of the undertaking to which the dispute relates; and