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 3] [Section 3] [Entire Act] State of Maharashtra - Subsection Section 3(4) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (4)"Court" for the purposes of Chapters VI and VII means the Industrial Court, or as the case may be, the Labour Court;
