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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(3) in The M.P. Industrial Relations Act, 1960

(3)A Deputy Labour Officer appointed under sub-section (1) shall exercise such powers and perform such duties of a Labour Officer under this Act, as may, from time to time, be assigned to him by the Commissioner of Labour in such local area or areas as may be specified by him.