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[Cites 0, Cited by 3] [Section 24(1)] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(1)(c) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(c)during the pendency of conciliation proceeding under the Bombay Act or the Central Act and seven days after the conclusion of such proceeding in respect of matters covered by the notice of strike;