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[Cites 0, Cited by 1] [Section 20(1)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(1)(c) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(c)for the purpose of the prevention or settlement of an industrial dispute,-
(i)to hold discussions on the premises of the undertaking with the employees concerned, who are the members of the union but so as not to interfere with the due working of the undertaking;
(ii)to meet and discuss, with an employer or any person appointed by him in that behalf the grievances of employees employed in his undertaking;
(iii)to inspect, if necessary, in an undertaking any place where any employee of the undertaking is employed;