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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Maharashtra - Subsection

Section 38(1) in The Maharashtra Industrial Relations Act, 1946

(1)No alteration shall be made for a period of one year from the date of its coming into operation, in any standing order settled under any of the foregoing provisions of this Chapter except by the Industrial Court in appeal or review where such appeal or review lies.