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[Cites 0, Cited by 0] [Section 116A] [Entire Act]

Bombay Presidency - Subsection

Section 116A(3) in Bombay Industrial Relations Act, 1946

(3)On such application being made, the Industrial Court, the Labour Court the Wage Board, as the case may be, may, after hearing the parties and taking such evidence as it thinks fit, modify the award [with effect from such date as it may specify].