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[Cites 0, Cited by 0] [Section 58(6)] [Section 58] [Entire Act]

State of Maharashtra - Subsection

Section 58(6)(b) in The Maharashtra Industrial Relations Act, 1946

(b)Where the agreement provides for arbitration either by a Labour Court or by the Industrial Court, the Conciliator shall forthwith refer the dispute to the Labour Court or the Industrial Court, as the case may be.