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[Cites 0, Cited by 0] [Section 97(1)] [Section 97] [Entire Act]

State of Maharashtra - Subsection

Section 97(1)(e) in The Maharashtra Industrial Relations Act, 1946

(e)in cases where conciliation proceeding in regard to the industrial dispute to which the strike relates have commenced, before the completion of such proceeding and during the period of ten days thereafter;