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State of Maharashtra - Section

Section 16 in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

16. Liability of union or members not relieved by cancellation.

- Notwithstanding anything contained in any law for the time being in force, the cancellation of the recognition of a union shall not relieve the union or any member thereof from any penalty or liability incurred under this Act prior to such cancellation.