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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Madhya Pradesh - Subsection

Section 58(4) in M.P. Industrial Disputes Rules, 1957

(4)Where a settlement is arrived at between an employer and his workmen otherwise than in the course of conciliation proceeding before a Board or Conciliation Officer, the parties to the settlement shall jointly send a copy thereof to the State Government, the Labour Commissioner and the Conciliation Officer concerned.