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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Madhya Pradesh - Subsection

Section 91(3) in The M.P. Industrial Relations Act, 1960

(3)The Court convicting any person under sub-section (1) or (2) may direct such person to pay such compensation as it may determine to any employee directly and adversely affected by the change in issue.