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State of Madhya Pradesh - Section

Section 82 in M.P. Industrial Relations Rules, 1961

82.

A writ, summons, warrant or other mandatory process or a certified copy of a document except stay order, granting of bail, an order granting injunction, the judgement and an award shall be signed by the Registrar of the Industrial Court with the day, month and year of signing and shall be sealed with an official seal of the Court.