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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(1)(f) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(f)during the pendency of arbitration proceedings before an arbitrator under the Central Act and before the date on which the arbitration proceedings are concluded, if such proceedings are in respect of any of the matters covered by the notice of strike;