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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Madhya Pradesh - Subsection

Section 60(4) in M.P. Industrial Disputes Rules, 1957

(4)The person verifying shall specify by reference to the numbered paragraphs of the application, what he verities of his own knowledge and what he verifies upon information received and believed to be true.