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 91] [Entire Act] State of Madhya Pradesh - Subsection Section 91(1) in The M.P. Industrial Relations Act, 1960 (1)Any employer who makes an illegal change shall, on conviction, be punishable with fine which may extend to five thousand rupees.
