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State of Madhya Pradesh - Section

Section 85 in The M.P. Industrial Relations Act, 1960

85. Power of Court to order reinstatement, etc.

- If the Court trying an offence under Section 83, finds that the employee has been dismissed, discharged or reduced in contravention of the provisions of Section 83, it may direct that the employee shall be reinstated forthwith or by such date as may be specified in the order.