Section 24(2)(f) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

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State of Maharashtra - Subsection

Section 24(2)(f) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(f)in cases where an industrial dispute has been referred to the arbitration of a Labour Court or the Industrial Court compulsorily under sections 72, 73 or 73-A of the Bombay Act, during such arbitration proceeding or before the date on which the proceeding is completed, or the date on which the award of the Court comes into operation, whichever is later, if such proceedings are in respect of any of the matters covered by the notice of lock-out; or

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State of Maharashtra - Subsection

Section 24(2)(f) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971