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[Cites 0, Cited by 3] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(3) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(3)If the number of employees employed in any undertaking to which the provisions of this Chapter apply at any time falls below fifty continuously for a period of one year, those provisions shall cease to apply to such undertaking.