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[Cites 0, Cited by 0] [Section 54] [Entire Act]

Bombay Presidency - Subsection

Section 54(2) in Bombay Industrial Relations Act, 1946

(2)When a notification is issued under sub-section (5) of section 43 in respect of such change, any employer or employee in the industry may within seven days from the date of publication of such notification forward such statement to the said officers.