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[Cites 0, Cited by 1] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(3) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(3)On receipt of a complaint under sub-section (1), the Court may, if it so considers necessary, first cause an investigation into the said complaint to be made by the Investigating Officer, and direct that a report in the matter may be submitted by him to the Court, within the period specified in the direction.