Section 33(2)(a) in The M.P. Industrial Relations Act, 1960

[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(2)(a) in The M.P. Industrial Relations Act, 1960

(a)within seven days from the service of a notice under sub-section (1) or sub-section (2) of Section 31, or within such further period as may be agreed upon by the parties; or

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State of Madhya Pradesh - Subsection

Section 33(2)(a) in The M.P. Industrial Relations Act, 1960