Section 23(2) in The M.P. Industrial Relations Act, 1960
(2)Where [an approved union) is a party to any case arising out of the proceedings under this Act before the High Court or the Supreme Court, it may apply to the Industrial Court for the grant of legal aid at the expenses of the State Government for purpose of such case.] [Substituted by M.P. Act No. 11 of 1980.]
