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[Cites 0, Cited by 0] [Section 86H(1)] [Section 86H] [Entire Act]

State of Maharashtra - Subsection

Section 86H(1)(c) in The Maharashtra Industrial Relations Act, 1946

(c)all the employers and employees in the concern or occupation or industry in the local area according as the order of reference under sub-section (1) of section 86C directs irrespective of whether they were such employers or employees at the time of the making or giving of such order or decision, or whether they became such afterwards.