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[Cites 0, Cited by 5] [Section 79(3)] [Section 79] [Entire Act]

Bombay Presidency - Subsection

Section 79(3)(b) in Bombay Industrial Relations Act, 1946

(b)If it is a dispute falling under sub-clause (iiii) of the said clause, within three months of the employee concerned having last approached the employer under the proviso to sub-section (4). of section 42.