Section 47 in The Maharashtra Industrial Relations Act, 1946
47. Employer to make change, etc., within certain time.
An employer required under the terms of any effective decision or order if a Wage Board, Labour Court or the Industrial Court to carry out a change or withdraw an illegal change, shall comply with such requirement within such time as the Wage Board or Court giving or making the decision or order prescribes and where no time is prescribed by it within fortyeight hours of the giving making of the decision or order or as the case may be, of the declaration referred to in section 76A or 86 F.
