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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(5) in The M.P. Industrial Employment (Standing Orders) Act, 1961

(5)[ An offence punishable under this section shall, on a complaint made by the representative of the employees or the Inspector appointed under this Act, be triable by a Labour Court within the local limits of whose jurisdiction it was committed.] [Substituted by M.P. Act No. 64 of 1965.]