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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Madhya Pradesh - Subsection

Section 52(2) in The M.P. Industrial Relations Act, 1960

(2)[ A copy of the reference made under sub-section (1) shall also be forwarded to the State Government, the Labour Commissioner and the Conciliator having jurisdiction, as early as possible.] [Inserted by M.P. Act No. 41 of 1981.]