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[Cites 0, Cited by 1] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(2) in The Maharashtra Industrial Relations Act, 1946

(2)The State Government may by notification in the Official Gazettee direct that in the case of any union or class of unions specified in the notification the membership subscription may, subject to a minimum of twenty-five paise per month, be less than fifty paise.