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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(3) in The M.P. Industrial Relations Act, 1960

(3)An appeal shall lie to the Industrial Court against an order of the Registrar refusing to register an agreement under sub-section (2). The provisioas of Section 22 shall apply to such appeal.