Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 28] [Entire Act] State of Maharashtra - Subsection Section 28(2) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (2)The Court shall take a decision on every such complaint as far as possible within a period of six months from the date of receipt of the complaint.
