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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(1)(d) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(d)where submission in respect of any of the matters covered by the notice of strike is registered under section 66 of the Bombay Act, before such submission, is lawfully revoked;