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 0] [Section 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(30) in The M.P. Industrial Relations Act, 1960 (30)"standing orders" means standing orders as defined in [the Madhya Pradesh Industrial Employment (Standing Orders) Act, 1961 (No. 26 of 1961);] [Substituted by M.P. Act No. 4 of 1963.]
