Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Madhya Pradesh - Subsection Section 16(iii) in The M.P. Industrial Relations Act, 1960 (iii)that the Representative Union is not being conducted bona fide in the interests of employees but in the interests of employers to the prejudice for the interests of employees; or
