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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(4)(c) in The Maharashtra Industrial Relations Act, 1946

(c)a person who holds a degree in law of a University established by law in any part of India and is holding or has held an offce not lower in rank than that of Assistant Commissioner of Labour under the State Government, for not less than ten years,