Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 116A] [Entire Act] State of Maharashtra - Subsection Section 116A(5) in The Maharashtra Industrial Relations Act, 1946 (5)Nothing in this section shall affect the right of any party to terminate such award inaccordance with the provision of section 116.
