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 78A] [Entire Act] State of Madhya Pradesh - Subsection Section 78A(1) in The M.P. Industrial Relations Act, 1960 (1)Every award or determination or decision of a Labour Court or the Industrial Court shall be executed by the authority which made it, in such manner as may be prescribed.
