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[Cites 0, Cited by 27] [Section 30(1)] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(1)(b) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(b)direct all such persons to cease and desist from such unfair labour practice, and take such affirmative action (including payment of reasonable compensation to the employee or employees affected by the unfair labour practice, or reinstatement of the employee or employees with or without back wages, or the payment of reasonable compensation), as may in the opinion of the Court be necessary to effectuate the policy of the Act;