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[Cites 0, Cited by 1] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(1) in The M.P. Industrial Relations Act, 1960

(1)Any party in a proceeding before the Registrar may, within thirty days from the date of the communication of the order passed by the Registrar under this Chapter, appeal against such order to the Industrial Court:Provided that the Industrial Court may, for sufficient reason, admit any appeal made after the expiry of such period.