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[Cites 0, Cited by 0] [Section 84(1)] [Section 84] [Entire Act]

State of Maharashtra - Subsection

Section 84(1)(a) in The Maharashtra Industrial Relations Act, 1946

(a)against a decision of a labour Court in respect of a matter falling under clause (a) or (c) of paragraph A of sub-section (1) of section 78 except, to the extent to which it determines whether a strike ,lock-out, closure or stoppage was illegal or not, or a decision of such Court under paragraph C of sub-section (1) of the said section;