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[Cites 0, Cited by 0] [Section 3(14)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(14)(c) in The Maharashtra Industrial Relations Act, 1946

(c)where an industry is conducted or carried on by a department of the State Government the authority prescribed in that behalf, and where no such authority has been prescribed, the head of the department;