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[Cites 0, Cited by 0] [Section 43(7)] [Section 43] [Entire Act]

State of Madhya Pradesh - Subsection

Section 43(7)(b) in The M.P. Industrial Relations Act, 1960

(b)[ Where the agreement provides for arbitration either by an Arbitrator or by a Labour Court, or by the Industrial Court or by a Board, the Conciliator shall forthwith refer the dispute to the Arbitrator or a Labour Court or the Industrial Court or submit it to the State Government for reference to a Board, as the case may be. [Substituted by M.P. Act No. 34 of 1961.]