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

State of Maharashtra - Subsection

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

(g)in cases where an industrial dispute has been referred to the arbitration of a Labour Court or the Industrial Court under sections 72, 73 or 73-A of the Bombay Act, during such arbitration proceedings or before the date on which the proceeding is completed or the date on which the award of the Court comes into operation, whichever is later, if such proceedings are in respect of any of the matters covered by the notice of strike;