Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(1) in The Maharashtra Industrial Relations Act, 1946

(1)Any person aggrived by any decision of the Commissioner of Labour under this Chapter may within thirty days from the date of their coming into operation appeal to the Industrial Court:Provided that the Industrial Court may for sufficient cause, admit any appeal after the expiry of the period of thirty days.