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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(2)(g) in Madhya Pradesh Audhyogik Suraksha Bal Adhiniyam, 2015

(g)regulating the punishments and prescribing authorities to whom applies may be preferred from orders of punishment, or remission of fines or other punishments and the procedure to be followed for the disposal of such appeals;