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[Cites 0, Cited by 0] [Section 17F] [Entire Act]

State of Maharashtra - Subsection

Section 17F(1) in The Maharashtra Mathadi, Hamal And Other Manual Workers (Regulation Of Employment And Welfare) Act, 1969

(1)An endeavour shall be made by the Labour Court to hear and dispose of a complaint of an offence punishable by or under the Act, as far as possible, within three months from the date the complaint is made to it.