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State of Maharashtra - Section

Section 35 in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

35. Law declared by Industrial Court to be binding.

- The determination of any question of law in any order, decision, or declaration passed or made, by the Full Bench of the Industrial Court constituted under the regulations made under section 33 shall be binding and shall be followed in all proceedings under this Act.