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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Madhya Pradesh - Subsection

Section 42(2) in The M.P. Industrial Relations Act, 1960

(2)The Chief Conciliator may from time to time issue such directions as he deems fit to any Conciliator at any stage of a conciliation proceeding. He may also intervene in the conciliation proceeding before any other Conciliator to assist such conciliation.