Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Madhya Pradesh - Subsection Section 22(i) in The M.P. Industrial Employment (Standing Orders) Act, 1961 (i)where standard standing orders have been applied to such undertaking under Section 6 of this Act be construed as a reference to such standard standing orders; and
