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 1] [Section 6] [Entire Act] State of Madhya Pradesh - Subsection Section 6(1) in The M.P. Industrial Relations Act, 1960 (1)The State Government may, by notification, appoint persons in such numbers as it thinks fit to be Labour Officers or Deputy Labour Officers.
