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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(3) in The Maharashtra Industrial Relations Act, 1946

(3)Within two years from the date on which an election under sub-section (1) is held, and within each succeeding two years thereafter, a fresh election shall be held:Provided that, any person may be re-elected at any such election.