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[Cites 0, Cited by 1] [Section 43] [Entire Act]

State of Madhya Pradesh - Subsection

Section 43(5) in The M.P. Industrial Relations Act, 1960

(5)The Government shall notify in the Gazette that no settlement was arrived at in the dispute, in its entirety or, as the case may be, as regards the industrial matters specified in the notification.