Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 17] [Entire Act] State of Madhya Pradesh - Subsection Section 17(2) in The M.P. Industrial Relations Act, 1960 (2)The Registrar shall forward to the Labour Court a copy of the said application and notice.
