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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(1) in The Maharashtra Industrial Relations Act, 1946

(1)Any party to a proceeding before the Registrar may within, 30 days from the date of an order passed by the Registrar under this Chapter, appeal against such order to the Industrial Court:Provided that, the Industrial court may for sufficient reason admit any appeal made after the expiry of such period.