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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(8) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(8)The Court shall cause its order to be published in such manner as may be prescribed. The order of the Court, shall become enforceable from the date specified in the order.