Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(e) in The M.P. Industrial Relations Act, 1960

(e)in cases where a conciliation proceeding in regard to any industrial dispute to which a strike or lock-out relates has been completed at any time after the expiry of two months after the completion of such proceedings;