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[Cites 0, Cited by 0] [Section 97(1)] [Section 97] [Entire Act]

State of Madhya Pradesh - Subsection

Section 97(1)(a) in The M.P. Industrial Relations Act, 1960

(a)in the case of an employer, who is a party to such agreement, settlement or submission, his successors-in-interest, heirs or assigns in respect of the undertaking as regards which the agreement, settlement or submission is made, and