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 49] [Entire Act] State of Maharashtra - Subsection Section 49(2) in The Maharashtra Industrial Relations Act, 1946 (2)A chairman shall be appointed in accordance with rules made in his behalf. He shall perform his duties in the prescribed manner.
