Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(15) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(15)"undertaking" for the purposes of Chapter III, means any concern in industry to be one undertaking for the purpose of that Chapter:Provided that, the State Government may notify a group of concerns owned by the same employer in any industry to be one undertaking for the purpose of that Chapter;