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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Maharashtra - Subsection

Section 34(1)(c) in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968

(c)the payment of wages for the beedi or cigar or both rejected by the employer, may be referred in writing by the employer or the employee or employees to the Labour Officer notified under the Bombay Industrial Relations Act, 1946 of the local area in which the industrial premises is situated, who shall, after making such enquiry as he may consider necessary and after giving the parties an opportunity.to represent their respective case decide the dispute and record the proceedings in Form X.