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[Cites 0, Cited by 0] [Section 76C] [Entire Act]

State of Madhya Pradesh - Subsection

Section 76C(4) in M.P. Industrial Disputes Rules, 1957

(4)The employer concerned shall furnish to the State Government to whom the notice of intended closure has been given or the application for permission to close down has been made such further information as that Government considers necessary for arriving at a decision on the notice, or as the case may be, the application and calls for from such employers.]