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

State of Maharashtra - Subsection

Section 3(35) in The Maharashtra Industrial Relations Act, 1946

(35)“Settlement” means a settlement arrived at during the course of a conciliation proceeding; and for the purpose of section 44B includes a settlement arrived at within two months from the date of the completion of any conciliation proceeding which has failed;