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[Cites 0, Cited by 0] [Section 9(7)] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(7)(i) in The M.P. Industrial Relations Act, 1960

(i)if the President is a member of such a Bench, the point on which the members differ shall be stated and placed for decision before such person other than a member of the Industrial Court and qualified to be President thereof under sub-section (2) of Section 9 as the State Government may, by notification, specify;