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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(1)(b) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(b)to put up or cause to be put up a notice-board on the premises of the undertaking in which its members are employed and affix or cause to be affixed notice thereon;