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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Maharashtra - Subsection

Section 92(5) in The Maharashtra Industrial Relations Act, 1946

(5)The Industrial Court shall have power to direct by whom the whole or any part of the costs of any proceeding before it shall be paid:Provided that, no such costs shall be directed to be paid for the services of any legal adviser engaged by any party.