Section 17D in The Maharashtra Mathadi, Hamal And Other Manual Workers (Regulation Of Employment And Welfare) Act, 1969
17D. Industrial Court under Bombay Industrial Relations Act to be Industrial Court under this Act also. —
The Industrial Court constituted under the Bombay Industrial Relations Act, 1946 (Bom. XI of 1947), shall also be the Industrial Court constituted for the purposes of this Act; and accordingly, shall have the same powers to entertain any appeals or references against or in any proceeding, decision, conviction, acquittal, sentence or order by or the Labour Court, as it has in these matters under that Act.
