Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 116A(2)] [Section 116A] [Entire Act]

Bombay Presidency - Subsection

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

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