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State of Madhya Pradesh - Section

Section 1 in M.P. Industrial Disputes Rules, 1957

1. Title and application.

- These Rules may be called "The Madhya Pradesh Industrial Disputes Rules, 1957".
(2)They shall extend to the whole of Madhya Pradesh in relation to all such industrial disputes as are not governed by the Industrial Disputes (Central) Rules, 1956.
(3)They shall come into force at once.