Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 19] [Entire Act] State of Maharashtra - Subsection Section 19(ii) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (ii)the Executive Committee shall meet at intervals of not more than three months;
