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[Cites 0, Cited by 0] [Section 116A(2)] [Section 116A] [Entire Act]

State of Maharashtra - Subsection

Section 116A(2)(a) in The Maharashtra Industrial Relations Act, 1946

(a)which does not specify a date on which it shall cease to have effect shall not be made until the expiry of the period of two months from date on which notice can be given to terminate the award under section 116;