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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(4)(i) in The M.P. Industrial Relations Act, 1960

(i)if either or both the parties fail to submit the panels as required by sub-section (3), the State Government shall appoint the requisite number of persons as representing the interests of the party in default from the panel of persons prepared under sub-section (2); and