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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 43] [Entire Act] State of Maharashtra - Subsection Section 43(3) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (3)A copy of the order passed by the Industrial Court shall be sent to the Labour Court.
