Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

Bombay Presidency - Subsection

Section 46(2)(iii) in Bombay Industrial Relations Act, 1946

(iii)where no settlement is arrived at, after two months from the date of the completion of the proceeding before the Conciliator;