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[Cites 0, Cited by 1] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(4) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(4)While investigating into any such complaint, the Investigating Officer may visit the undertaking, where the practice alleged is said to have occurred, and make such enquiries as he considers necessary. He may also make efforts to promote settlement of the complaint.