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[Cites 0, Cited by 0] [Section 97(1)] [Section 97] [Entire Act]

State of Maharashtra - Subsection

Section 97(1)(f) in The Maharashtra Industrial Relations Act, 1946

(f)in cases where special intimation has been sent under sub-section (2) of section 52 to the Conciliator, before the receipt of the intimation by the person to whom it is to be given;