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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(5) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(5)The Court shall have power to direct by whom the whole or any part of the costs of any proceeding before it shall be paid:Provided that, no such cost shall be directed to be paid for the service of any legal adviser engaged by any party.