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] [Section 28] [Entire Act] State of Maharashtra - Subsection Section 28(9) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (9)The Court shall forward a copy of its order to the State Government and such officers of the State Government as may be prescribed.
