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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Maharashtra - Subsection

Section 64(iii) in The Maharashtra Industrial Relations Act, 1946

(iii)by reason of a direction issued under sub-section (2) of section 114 or by reason of any of the other provisions of this Act the employers and employees concerned are in respect of the dispute bound by a registered agreement, settlement, submission or award;