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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Madhya Pradesh - Subsection

Section 86(2) in M.P. Industrial Relations Rules, 1961

(2)The Deputy Commissioner of Labour or the Officer authorised under sub-rule (1) may then obtain similar data and particulars from any other person who, in his opinion, is competent to furnish such data and particulars.