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State of Madhya Pradesh - Section

Section 4 in The M.P. Industrial Relations Act, 1960

4. Conciliator.

(1)The State Government shall, by notification, appoint a person to be the Chief Conciliator of the State.
(2)The State Government may, by notification, appoint any person to be a Conciliator for any or all industries in a local area or areas specified in the notification.