Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(1)(v) in The Maharashtra Industrial Relations Act, 1946

(v)every industrial dispute in which a settlement is not reached by concillation shall be offered to be submitted to arbitration, and that arbitration under Chapter XI shall not be refused by it in any dispute;