Maharashtra Relief Undertakings (Special Provisions) Act

Maharashtra Act No. XCVI of 1958 An Act to make temporary provisions for industrial relations and other matters to enable the State Government to conduct, or to provide loan, guarantee or financial assistance for the conduct of, certain industrial undertakings as a measure of preventing unemployment or of unemployment relief. WHEREAS it is expedient to make temporary provisions for industrial relations and other matters to enable the State Government to conduct, or to provide loan, guarantee or financial assistance for the conduct of, certain industrial undertakings as a measure of preventing unemployment or of unemployment relief; It is hereby enacted in the Ninth Year of the Republic of India as follows :—

Act number

Act 96 of 1958

Year

1958

Enacted on

12-02-1958

In force from

2 December 1958

Jurisdiction

Maharashtra State Act

Subjects

Labour And Employment, Social Welfare

Read the full text of Maharashtra Relief Undertakings (Special Provisions) Act section by section on LawLens.

Official source: India Code