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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Madhya Pradesh - Subsection

Section 61(4) in M.P. Industrial Disputes Rules, 1957

(4)Where a dispute arises between an employer and any registered trade union in any matter connected with the recognition of "protected workmen under this rule, the dispute shall be referred to the conciliation officer concerned, whose decision thereon shall be final.