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[Cites 0, Cited by 3] [Section 24(1)] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(1)(h) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(h)in cases where an industrial dispute has been referred to the adjudication of the Industrial Tribunal or Labour Court under the Central Act, during the pendency of such proceeding before such authority and before the conclusion of such proceeding, if such proceeding is in respect of any of the matters covered by notice of strike: