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 86L] [Entire Act] State of Maharashtra - Subsection Section 86L(1) in The Maharashtra Industrial Relations Act, 1946 (1)The State Government may by notification in the Official Gazette, constitute for all the industries together to which this Act applies a State Wage Board for the State.
