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

State of Madhya Pradesh - Subsection

Section 58(1) in The M.P. Industrial Relations Act, 1960

(1)The Arbitrator, Labour Court, Industrial Court or of a Board shall forward copies of the award made by him or it to the parties, the Registrar, the Commissioner of Labour and the State Government.