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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Madhya Pradesh - Subsection

Section 54(3) in M.P. Industrial Relations Rules, 1961

(3)Where there are numerous persons as parties to any proceeding before a Labour Court, the Industrial Court or a Board and such persons are not members oi any trade union or an association, the service of notice, summons, or order on the Secretary or the principal officer of the trade union or the association shall be deemed to be sufficient service on such persons.