Section 115 in The Maharashtra Industrial Relations Act, 1946
115. Order of decision of wage Board or Labour court on whom binding.
An order or decision of a Wage Board or Labour Court against an employee shall bind his successors in interest, heirs and assigns in respect of the undertaking as regards which it is made or given and such order or decision against a registered union shall bind all employees in the industry in the local area whose representative, the said union is.
