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[Cites 0, Cited by 3] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(2) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(2)It shall be the duty of an Investigating Officer to assist the Industrial Court in matters of verification of membership of unions, and assist the Industrial and Labour Courts for investigating into complaints relating to unfair labour practices.