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[Cites 0, Cited by 0] [Section 86CC] [Entire Act]

Bombay Presidency - Subsection

Section 86CC(iii) in Bombay Industrial Relations Act, 1946

(iii)unless the dispute is first submitted to the Conciliator and the conciliation proceedings are completed or the Conciliator certifies that the dispute is not capable of being settled by conciliation.]