Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 67] [Entire Act] State of Madhya Pradesh - Subsection Section 67(3) in M.P. Industrial Disputes Rules, 1957 (3)Where the Labour Court Is for any reason dissatisfied with the proceedings of the Commissioner it may direct such further inquiry to be made as it shall think fit.
