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[Cites 0, Cited by 0] [Section 111(2)] [Section 111] [Entire Act]

State of Madhya Pradesh - Subsection

Section 111(2)(b) in The M.P. Industrial Relations Act, 1960

(b)
(i)the manner in which the panels of members representing the interest of employers and employee shall be prepared under sub-section (2) of Section 11;
(ii)the authority to be prescribed and the time within which a panel shall be submitted under sub-section (3) of Section 11;
(iii)the manner in which the vacancies in the Board shall be filled under sub-section (5) of Section 11;