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State of Madhya Pradesh - Section

Section 43 in M.P. Industrial Relations Rules, 1961

43.

(1)The statement of the case referred to in sub-section (a) of Section 39 shall be in Form L.
(2)A copy of the statement of the case referred to in sub-rule (1) shall be forwarded to the Conciliator of the industry in the local area and the industry concerned and the Registrar.