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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Maharashtra - Subsection

Section 95(1) in The Maharashtra Industrial Relations Act, 1946

(1)An employer or an association or a group of employers or a representative of employees may at any time apply to the Industrial Court for review of a decision or award of the Industrial Court and the Industrial Court may, for any sufficient reason and upon hearing the parties, review the decision or award.