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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Madhya Pradesh - Subsection

Section 70(1) in The M.P. Industrial Relations Act, 1960

(1)A Civil or Criminal Court may refer any matter or any issue in any suit, criminal prosecution or other proceedings before it relating to an industrial dispute to the Industrial Court for its decision. Any order passed by such Court in such suit, prosecution or proceeding shall be in accordance with such decision.