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[Cites 0, Cited by 0] [Section 116A] [Entire Act]

Bombay Presidency - Subsection

Section 116A(4) in Bombay Industrial Relations Act, 1946

(4)Where an application for the Modification of an award under sub-section (1) is made, such application shall not in any way affect the binding effect of such award in regard to the matters determined therein until it is modified.