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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8A(2) in The M.P. Industrial Relations Act, 1960

(2)A person may be appointed an Additional Presiding Officer of one or more Courts, and a Presiding Officer of one Court may be appointed an Additional Presiding Officer of another Court or of other Courts.] [Substituted by M.P. Act No. 4 of 1963.]