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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(2)(a) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(a)that union alone shall have the right to appoint its nominees to represent workmen on the Works Committee constituted under section 3 of the Central Act;