Section 3(18) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971
(18)[ words and expressions used in this Act and not defined therein, but defined in the Bombay Act, or as the case may be, the Sales Promotion Employees (Conditions of Service) Act, 1976, (11 of 1976) shall in relation to an industry to which the provisions of the Bombay Act apply, have the meanings assigned to them by the Bombay Act or, as the case may be, the Sales Promotion Employees (Conditions of Service) Act, 1976; and in any other case, shall have the meanings assigned to them by the Central Act or, as the case may be, the Sales Promotion Employees (Conditions of Service) Act, 1976.] [Substituted by Maharashtra Act No. 22 of 1999 (w.e.f 20.4.1999).]
