Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 101(2)] [Section 101] [Entire Act]

State of Maharashtra - Subsection

Section 101(2)(i) in The Maharashtra Industrial Relations Act, 1946

(i)the employer has offered to refer the issues on which the employee has struck work to arbitration under this Act, and the employee has refused arbitration; or