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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Madhya Pradesh - Subsection

Section 44(3) in The M.P. Industrial Relations Act, 1960

(3)Save as provided in sub-section (2), a Conciliator or any person present at or concerned in the conciliation proceedings shall not disclose any information or the contents of any document in respect of which a request has been made under sub-section (2) without the consent in writing of the party making the request under the said sub-section.