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] [Entire Act] State of Maharashtra - Section Section 86A in The Maharashtra Industrial Relations Act, 1946 86A. Wage Boards. The State Government may, by notification in the Official Gazette, constitute for one or more industries a Wage Board for the State.
