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[Cites 0, Cited by 5] [Entire Act]

State of Madhya Pradesh - Section

Section 19 in The M.P. Industrial Relations Act, 1960

19. Dismissal of certain applications for want of prosecution.

- The Registrar may after giving fifteen days' notice dismiss any application made under Section 13, 17 or 18 if he is satisfied that the applicant union has failed to pursue the application diligently without any sufficient cause.