Section 86H(1) in The Maharashtra Industrial Relations Act, 1946
(1)Subject to the provisions of sections 86F and 86G, an order or decision of a Wage Board shall be binding on—(a)all parties to the industrial dispute;(b)all parties who were summoned to appear as parties to the proceeding whether they appeared or not;(c)all the employers and employees in the concern or occupation or industry in the local area according as the order of reference under sub-section (1) of section 86C directs irrespective of whether they were such employers or employees at the time of the making or giving of such order or decision, or whether they became such afterwards.
