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

State of Madhya Pradesh - Subsection

Section 8(1) in M.P. Industrial Relations Rules, 1961

(1)If a vacancy occurs in the office of the Chairman jointly nominated under Rule 7, it shall be filled in the same manner as is provided in sub-section (4) of Section 11, read with the said rule.