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] [Section 105] [Entire Act] State of Madhya Pradesh - Subsection Section 105(2) in The M.P. Industrial Relations Act, 1960 (2)In the case of contempt of itself, the Board or the Industrial Court shall record the facts constituting such contempt and make a report in that behalf to the High Court.
