Section 20 in The M.P. Industrial Employment (Standing Orders) Act, 1961
20. Procedure before Certifying Officer, Labour Court or Industrial Court.
- Subject to the provisions of sub-section (6) of Section 17, Section 18 and to the rules framed under this Act, the Certifying Officer, the Labour Court or the Industrial Court shall in proceedings before him/it, follow such procedure as he/it may think fit.
