Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Maharashtra - Subsection

Section 54(2) in The Maharashtra Industrial Relations Act, 1946

(2)When a notification is issued under sub-section (5) of section 43 in respect of such change, any employer or emplyee in the industry may within seven days from the date of publication of such notification forward such statement to the said officers.