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Bombay HC: Board under Mathadi Act Has No Power to Review its Own Orders - (13 Oct 2025)

LABOUR AND INDUSTRIAL

Bombay High Court held that the board under the Maharashtra Mathadi, Hamal & Other Manual Workers Act, 1969, lacks statutory power to review or reopen its orders under Section 13. Review power is not inherent and exists only if expressly granted by statute or by necessary implication.

Tags : MAHARASHTRA MATHADI   HAMAL & OTHER MANUAL WORKERS ACT   REVIEW   ORDERS  

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