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

State of Maharashtra - Subsection

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

(b)The manner in which the panels representing the interests of employers and employees shall be constituted and the manner in which vacancies in the Board of Conciliation shall be filed up under section 7;