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[Cites 0, Cited by 0] [Section 76A] [Entire Act]

State of Maharashtra - Subsection

Section 76A(3) in The Maharashtra Industrial Relations Act, 1946

(3)On the passing of a resolution under the proviso to sub-section (2) unless the award is rejected thereby, the State Government shall, by order in writing, declare award as confirmed or modified by the resolution, as the case may be, to be binding.