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

State of Maharashtra - Subsection

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

(c)in the case of an employer who is a party to the complaint before such Court in respect of the undertaking to which the complaint relates, his heirs, successors or assigns in respect of the undertaking to which the complaint relates; and