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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(g) in The M.P. Industrial Relations Act, 1960

(g)in cases where an industrial dispute has been referred to arbitration of [an arbitrator] [Inserted by M.P. Act No. 34 of 1961.], a Labour Court, the Industrial Court or a Board before the date on which the arbitration proceedings are completed or the date on which award comes into operation whichever is later;