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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Madhya Pradesh - Subsection

Section 94(b) in The M.P. Industrial Relations Act, 1960

(b)require any employer or employers generally to maintain and submit copies of a record in such form as may be prescribed, of-
(i)data relating to plant, premises and manufacture,
(ii)other industrial transactions and dealings, which, in the opinion of the State Government, are likely to affect the matters specified in clause (a).