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[Cites 0, Cited by 0] [Section 123(2)] [Section 123] [Entire Act]

State of Maharashtra - Subsection

Section 123(2)(w) in The Maharashtra Industrial Relations Act, 1946

(w)the number of members of a Joint Committee, the manner of nomination of members by the union and the manner of giving copies of orders under subsection (1), and the appointment of the Chairman and the manner in which he shall perform his duties under sub-section (2) of section 49;the manner of conducting the proceedings of a Joint Committee under subsection (2) of section 50;