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[Cites 0, Cited by 0] [Section 111(2)] [Section 111] [Entire Act]

State of Madhya Pradesh - Subsection

Section 111(2)(q) in The M.P. Industrial Relations Act, 1960

(q)other matters to be prescribed under sub-section (1) of Section 73;
(qq)[ the manner in which any award, determination or decision of a Labour Court or the Industrial Court under Section 78-A shall be executed;] [Inserted by M.P. Act No. 41 of 1981 (w.e.f. 26-1-1982).]