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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1) in The M.P. Industrial Employment (Standing Orders) Act, 1961

(1)On receipt of the draft under Section 7, the Certifying Officer shall forward a copy thereof to the representative of the employees or the employer, as the case may be, requiring objections, it any, to be submitted to him in the prescribed manner within fifteen days of the date of receipt of the copy.