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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Madhya Pradesh - Subsection

Section 99(4) in The M.P. Industrial Relations Act, 1960

(4)The party giving notice under sub-section (1) [x x x] [Omitted by M.P. Act No, 41 of 1981 (w.e.f. 26-1-1982).] shall send a copy of it to the Registrar and the Labour Officer of the local area concerned.