Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Maharashtra - Section

Section 119D in The Maharashtra Industrial Relations Act, 1946

119D. Power of Industrial Court, etc. to pass interim orders.

If any proceeding before it under this Act, the Industrial Court, a labour Court or a Wage Board may pass such interim orders as it may consider just and proper.