Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4] [Entire Act]

State of Maharashtra - Section

Section 91 in The Maharashtra Industrial Relations Act, 1946

91. Reference regarding interpretation of Act and Rules.

The Commissioner of Labour may refer any question relating to the interpretation of this Act or the rule made under this Act to the Industrial Court for its decision.