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 30] [Entire Act] State of Madhya Pradesh - Subsection Section 30(c) in The M.P. Trade Unions Regulations, 1961 (c)the name of the officer or member authorised in this behalf shall either be communicated to the employer in advance or such officer shall carry a letter of authority in Form O.
