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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(3) in The Maharashtra Industrial Relations Act, 1946

(3)“arbitration proceeding” means—
(i)any proceeding under this Act before an arbitrator,
(ii)any proceeding before a Labour Court, a Wage Board or the Industrial Court in arbitration;