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[Cites 0, Cited by 7] [Section 46] [Entire Act]

Bombay Presidency - Subsection

Section 46(5) in Bombay Industrial Relations Act, 1946

(5)Failure to carry out the terms of any settlement, award, [registered agreement or effective order or decision of a Wage Board], [a Labour Court or the Industrial Court affecting Industrial matter] shall be deemed to be an illegal change.