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[Cites 0, Cited by 0] [Section 118B] [Entire Act]

State of Maharashtra - Subsection

Section 118B(1A) in The Maharashtra Industrial Relations Act, 1946

(1A)Where in any proceeding before the Industrial Court, or a Labour Court, if neither party, in spite of notice to hearing having been duly served on him, appears when the matter is called on for hearing the Court may make an order that the application, appeal reference or other proceeding be dismissed.