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 87] [Entire Act] State of Madhya Pradesh - Subsection Section 87(3) in M.P. Industrial Relations Rules, 1961 (3)Any record or document retained under clause (b) shall be returned to the person concerned as soon as practicable and in any case on completion of inquiry.
