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

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State of Madhya Pradesh - Subsection

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

(2)"arbitration proceeding" means-

(i)any proceeding under this Act before an arbitrator; or

(ii)any proceeding in arbitration before a Labour Court, the Industrial Court or a Board;