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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Maharashtra - Subsection

Section 34(2)(c) in The Maharashtra Industrial Relations Act, 1946

(c)any premises provided by an employer for the residence of his employees, and shall be entitled to call for and inspect all relevant documents which he may deem necessary for the due discharge of his duties and powers under this Act.