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[Cites 0, Cited by 29] [Entire Act]

State of Maharashtra - Section

Section 60 in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

60. Bar of suits.

- No civil court shall entertain any suit which forms or which may form the subject-matter of a complaint or application to the Industrial Court or Labour Court under this Act; or which has formed the subject of an interim or final order of the Industrial Court or Labour Court under this Act.