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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73(2) in The M.P. Industrial Relations Act, 1960

(2)For the purpose of obtaining the information necessary for compelling and maintaining the record under Chapter XV, the officer authorised under Section 95 shall have the power specified in clauses (b) and (c) of sub-section (1).