Section 64A in The M.P. Industrial Relations Act, 1960
64A. [ Saving of inherent powers of Industrial Court and Labour Court. [Substituted by M.P. Act No. 41 of 1981 (w.e.f. 26-1-1982).]
- Nothing in this Act shall be deemed to limit or otherwise affect the inherent powers of the Industrial Court and the Labour Court to make such orders as may be necessary for the ends of justice or to prevent abuse of the process of these Courts.]
