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State of Madhya Pradesh - Section

Section 27 in M.P. Industrial Relations Rules, 1961

27.

(1)An association of employers which has been recognised by the State Government under Section 24 shall notify to the Registrar every change which occurs in its name, memorandum of association or constitution or membership within fifteen days of such change.
(2)Any such change in the name of an association of employers may be notified in the Gazette.