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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(b) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(b)all parties who were summoned to appear as parties to the complaint, whether they appear or not, unless the Court is of opinion that they were improperly made parties;