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[Cites 0, Cited by 0] [Section 114(1)] [Section 114] [Entire Act]

State of Maharashtra - Subsection

Section 114(1)(b) in The Maharashtra Industrial Relations Act, 1946

(b)in the case of a registered union which is a party to such agreement, settlement, submission or award, all employees in the industry in the local area whose representative, the said union is, shall be bound by such agreement, settlement, submission or award.