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State of Maharashtra - Section

Section 86G in The Maharashtra Industrial Relations Act, 1946

86G. Appeals.

(1)An appeal shall lie to the Industrial Court against an order or decision of a Wage Board (including reviewed order or decision), save in cases where the order is made or decision is given by the Board unanimously and in cases referred to in section 86F.
(2)Such appeal shall be made within six weeks from the date of the order or decision.