Section 98(1)(g) in The Maharashtra Industrial Relations Act, 1946

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State of Maharashtra - Subsection

Section 98(1)(g) in The Maharashtra Industrial Relations Act, 1946

(g)in cases where an industrial dispute has been referred to the arbitration of a Labour Court or the Industrial Court under sub-section (6) of section 58 or under section 71 or of the Industrial Court under section 71 73 or 73A, before the date on which the arbitration proceeding is completed or the date on which the award of the Industrial Court comes in to operation, whichever is later:

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State of Maharashtra - Subsection

Section 98(1)(g) in The Maharashtra Industrial Relations Act, 1946