Section 24(1)(e) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(1)(e) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(e)where an industrial dispute in respect of any of the matters covered by the notice of strike has been referred to the arbitration of a Labour Court or the Industrial Court voluntarily under sub-section (6) of section 58 or section 71 of the Bombay Act, during the arbitration proceedings or before the date on which the arbitration proceedings are completed or the date on which the award of the arbitrator comes into operation, whichever is later,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 24(1)(e) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971