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[Cites 0, Cited by 0] [Section 79(3)] [Section 79] [Entire Act]

State of Maharashtra - Subsection

Section 79(3)(b) in The Maharashtra Industrial Relations Act, 1946

(b)if it is a dispute falling under sub-clause (iii) of the said clause within three months of the employee concerned having last approached the employer under the proviso to sub-section (4) of section 42: