Section 26(1) in The Maharashtra Industrial Relations Act, 1946
(1)An approved union entitled to appear—(a)before a Labour Court in a proceeding for determining whether a strike, lock-out, closure, stoppage or change is illegal, or(b)before the Industrial Court in a proceeding involving in the opinion of the Court an important question of law or fact,may apply to the Court for the grant of legal aid at the expense of the State Government.
