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[Cites 0, Cited by 26] [Entire Act]

State of Madhya Pradesh - Section

Section 67 in The M.P. Industrial Relations Act, 1960

67. Powers of superintendence of Industrial Court.

- The Industrial Court shall, in respect of all matters subject to its appellate or revisional jurisdiction have superintendence over Labour Courts constituted under this Act and may call for return in respect thereof.