Section 86L in The Maharashtra Industrial Relations Act, 1946
86L. State Wage Board.
(1)The State Government may by notification in the Official Gazette, constitute for all the industries together to which this Act applies a State Wage Board for the State.(2)In relation to the State Wage Board the provisions of sections 33, 46, 47, 86B to 86K (both inclusive), 87, 90, 97, 98, 115, 119, 119A and 123 shall be read as if the reference therein to a Wage Board were reference to the State Wage Board.
