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 0] [Section 4] [Entire Act] State of Maharashtra - Subsection Section 4(a) in The Maharashtra Unemployment Allowance Payment To Workmen In Factories (For Temporary Period) Act, 1976 (a)if he is entitled to any lay-off compensation under the provisions of the Industrial Disputes Act, 1947 (XIV of 1947);
