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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Maharashtra - Subsection

Section 37(1) in The Maharashtra Industrial Relations Act, 1946

(1)Any person aggrieved by a decision of the Industrial Court under section36 may within thirty days from the date of the decision apply to the Industrial Court for a review of the said decision:Provided that the Industrial Court may for sufficient cause admit any such application after the expiry of the said period of thirty days.