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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Madhya Pradesh - Subsection

Section 58(1)(c) in M.P. Industrial Relations Rules, 1961

(c)[ An arbitrator, a Labour Court, the Industrial Court or a Board may supply a certified copy of an order or an award at a flat rate of Re. 1 (Rupee one) to a journal approved by the Industrial Court, if such order or award is found reportable and a request for the supply of its copy has been made by the publisher of such Journal.] [Substituted by Notification No. 2638-3769-XVI, dated 19-5-1973.]