Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 78A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 78A(2) in The M.P. Industrial Relations Act, 1960

(2)Every award of an Arbitrator other than a Labour Court or the Industrial Court or an agreement arrived at under Section 33 or a settlement arrived at under Section 43 shall be executed by the Labour Court in the same manner as if it were an award made by such Labour Court.