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[Cites 0, Cited by 0] [Section 96A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 96A(1) in The M.P. Industrial Relations Act, 1960

(1)The Industrial Court may, for reasons to be recorded in writing, transfer any proceedings under the Act, pending before a Labour Court for trial or disposal to another Labour Court competent to try or dispose of the same.