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[Cites 0, Cited by 0] [Section 43(7)] [Section 43] [Entire Act]

State of Madhya Pradesh - Subsection

Section 43(7)(a) in The M.P. Industrial Relations Act, 1960

(a)Notwithstanding anything contained in the foregoing sub-sections, it at any stage of a conciliation proceeding the parties agree in writing to submit the dispute to arbitration, the agreement shall deemed to be a submission within the meaning of Section 49.