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[Cites 0, Cited by 1] [Section 30(1)] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(1)(c) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(c)where a recognised union has engaged in or is engaging in, any unfair labour practice, direct that its recognition shall be cancelled or that all or any of its rights under sub-section (1) of section 20 or its right under section 23 shall be suspended.