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[Cites 0, Cited by 6] [Section 40] [Entire Act]

Bombay Presidency - Subsection

Section 40(2) in Bombay Industrial Relations Act, 1946

(2)Notwithstanding anything contained in sub-section (1) the [State], Government may refer, or an employee [or a representative union] may apply in respect of any dispute of the nature referred to in clause (a) of paragraph A of section 78, to a Labour Court.