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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(4) in The Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977

(4)Any direction issued by the Tribunal under sub-section (2) shall be communicated to both parties in writing and shall be complied by the Management within the period specified in the direction, which shall not be less than thirty days from the date of its receipt by the Management.