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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(10) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982

(10)Where the authority or the Industrial Court is unable to give its decision within the period specified in sub-section (5) or sub-section (7), as the case may be, it shall record the reasons therefor.