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 2] [Section 28] [Entire Act] Bombay Presidency - Subsection Section 28(4) in Bombay Industrial Relations Act, 1946 (4)The employees may in the prescribed manner recall any or all of the persons elected under sub-section (1) or (3).
