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 100] [Entire Act] State of Madhya Pradesh - Subsection Section 100(5) in The M.P. Industrial Relations Act, 1960 (5)Nothing in this section shall affect the right of any party to terminate such award in accordance with the provisions of Section 99.
