Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 75 in The M.P. Industrial Relations Act, 1960 75. Costs. - A Labour Court and the Industrial Court shall have the power to direct by whom the whole or any part of costs of any proceeding before it shall be paid.
