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[Cites 0, Cited by 0] [Section 97(1)] [Section 97] [Entire Act]

State of Maharashtra - Subsection

Section 97(1)(h) in The Maharashtra Industrial Relations Act, 1946

(h)in cases where an industrial dispute has been referred to the arbitration of a labour Court or the Industrial Court under sub-section (6) of section 58 or under section 71, or of the Industrial Court under section 72 73 or 73A before the date on which the arbitration proceeding are completed, or the date on which the award of the Labour or Industrial Court, as the case may be, comes into operation, whichever is later;