Legal Document View

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
[Cites 0, Cited by 0] [Section 98(1)] [Section 98] [Entire Act]

State of Maharashtra - Subsection

Section 98(1)(e) in The Maharashtra Industrial Relations Act, 1946

(e)in cases where a special intimation has been sent under sub-section(2) of section 52 to the Conciliator, before the receipt of the intimation by the person to whom it is to be given;