Section 42 in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971
42. Appeal.
(1)Notwithstanding anything contained in section 40, an appeal shall lie to the Industrial Court-(a)against a conviction by a Labour Court, by the person convicted;(b)against an acquittal by a Labour Court in its special jurisdiction, by the complainant;(c)for enhancement of a sentence awarded by a Labour Court in its special jurisdiction, by the State Government.(2)Every appeal shall be made within thirty days from the date of the conviction, acquittal or sentence, as the case may be:Provided that, the Industrial Court may, for sufficient reason, allow an appeal after the expiry of the said period.
