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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(7) in The M.P. Industrial Relations Act, 1960

(7)If an employer docs not accept and implement the recommendations made by the Labour Officer under clause (b) of sub-section (6) within a reasonable time, he shall communicate to the Labour Officer the reasons therefor.