Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 95] [Entire Act] State of Maharashtra - Subsection Section 95(2) in The Maharashtra Industrial Relations Act, 1946 (2)No order, decision or award of the Industrial Court shall be called in question in any civil or criminal Court.
