Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act] State of Maharashtra - Subsection Section 10(4)(b) in The Maharashtra Industrial Relations Act, 1946 (b)a person who has been the presiding officer of a Labour Court constituted under any law for the time being in force, for not less than five years; or