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[Cites 0, Cited by 3] [Entire Act]

State of Madhya Pradesh - Section

Section 78 in The M.P. Industrial Relations Act, 1960

78. Finality of decisions.

- No order, decision [or award of an arbitrator, a Labour Court] [Substituted by M.P. Act No. 34 of 1961.], the Industrial Court or a Board shall be called in question in any Civil or Criminal Court.