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 1] [Section 38] [Entire Act] State of Maharashtra - Subsection Section 38(2) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (2)Every offence punishable under this Act shall be tried by a Labour Court within the limits of whose jurisdiction it is committed.
