Section 43(2) in The Maharashtra Industrial Relations Act, 1946
(2)Where an emplyee gives notes of a proposed change undeer sub-section (2) of section 42 affecting one or some of the employees in an industry in a local area the representative of employees or any employer or an association of employers engaged in the industry in the local area may, within thirty days from the date of service of such notice, give a special notice in writing to the employee and his employer or as the case may, be represeantative of employees, that other employees or as the case may be, other employer, engaged in the industry in the area and mentioned in such special notice, are affected by the change. The employer or employers concerned shall affix a copy of such special notice at a conspicuous place on every premises where the employees concerned are employed for work.
