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[Cites 0, Cited by 3] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(1) in The M.P. Industrial Relations Act, 1960

(1)An employer intending to effect any change in respect of an industrial matter specified in Schedule I shall give notice of such intention in the prescribed form and manner to the representative of employees and to such other persons as may be prescribed.