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[Cites 0, Cited by 3] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(6) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(6)"employer" in relation to an industry to which the Bombay Act applies, means an employer as defined in clause (14) of section 3 of the Bombay Act; and in any other case, means an employer as defined in clause (g) of section 2 of the Central Act;