Section 7(1)(a) in The M.P. Industrial Employment (Standing Orders) Act, 1961

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State of Madhya Pradesh - Subsection

Section 7(1)(a) in The M.P. Industrial Employment (Standing Orders) Act, 1961

(a)in respect of standard standing orders within one year of the date on which-

(i)such orders were made applicable under Section 6; or

(ii)an amendment is certified under sub-section (3) of Section 8; or