Section 6(5) in Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017
(5)In the event of any doubt or difference of opinion between an employer and the Facilitator with respect to any provisions of this Act, the Facilitator shall refer the matter to the prescribed authority which shall, after inquiry as it thinks proper, decide the matter and its decision shall be final for the purposes of this Act.
