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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10A(1) in M.P. Industrial Disputes Rules, 1957

(1)The party representing workmen involved in an industrial dispute in a public utility service shall forward a statement of its demands along with a copy of the notice prescribed under Rule 71 to the Conciliation Officer concerned. The statement shall be accompanied by as many spare copies thereof as there are opposite parties.