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[Cites 0, Cited by 0] [Section 17E] [Entire Act]

State of Maharashtra - Subsection

Section 17E(1) in The Maharashtra Mathadi, Hamal And Other Manual Workers (Regulation Of Employment And Welfare) Act, 1969

(1)Save as provided in the last preceding section, no decision, conviction, acquittal, sentence or order by or of a Labour Court shall be called in question in any Civil or Criminal Court.