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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Maharashtra - Subsection

Section 48(2) in The Maharashtra Industrial Relations Act, 1946

(2)On application made in this behalf by the employer or the Union to the Registrar; a Joint Committee shall be entered in a list of Joint committees maintained by him, and thereupon all the provisions of this Act shall apply to the Joint Committee.