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[Cites 0, Cited by 0] [Section 116A(2)] [Section 116A] [Entire Act]

State of Maharashtra - Subsection

Section 116A(2)(b) in The Maharashtra Industrial Relations Act, 1946

(b)which provides that it shall remain in force for a period exceeding one year, shall not be made until the expiry of one year from the date of its commencement.