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[Cites 0, Cited by 0] [Section 116A] [Entire Act]

State of Maharashtra - Subsection

Section 116A(1) in The Maharashtra Industrial Relations Act, 1946

(1)Any party who under the provisions of section 116 is entitled to give notice of the termination of an award may instead of giving such notice, apply after the expiry of the period specified in sub-section (2), to the Industrial Court, the Labour Court or the Wage Board making the award, for its modification.