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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(3)(a) in The M.P. Trade Unions Regulations, 1961

(a)by any two persons holding office as a Magistrate or a Judge, or who are Members of Parliament, the State Legislature, a Corporation, a Municipal Committee, a District Local Board, a Mandal Panchayat, or