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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Maharashtra - Subsection Section 6(2) in The Maharashtra Industrial Relations Act, 1946 (2)The State Government may, by notification in the Official Gazette, appoint any person to be a Conciliator for any industry in a local area specified in the notification.
