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] [Entire Act] State of Maharashtra - Section Section 76 in The Maharashtra Industrial Relations Act, 1946 76. Completion of arbitration proceeding. The arbitration proceeding shall be deemed to have been completed when the award is published under section 74.
