Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act] State of Maharashtra - Subsection Section 78(1)(i) in The Maharashtra Industrial Relations Act, 1946 (i)was for fault or misconduct committed by the employee which came to the notice of the employer more than six months prior to the date of such order;