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[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

State of Maharashtra - Subsection

Section 78(1)(a) in The Maharashtra Industrial Relations Act, 1946

(a)disputes regarding—
(i)the propriety or legality of an order passed by an employer acting or purporting to act under the standing order;
(ii)the application and interpretation of standing orders;
(iii)any change made by an employer or desired by an employee in respect of an industrial matter specified in Schedule III except item (5) thereof and matters arising out of such change;