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[Cites 0, Cited by 0] [Section 48A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48A(1) in M.P. Industrial Relations Rules, 1961

(1)Any person in whose favour an award or determination or decision of a Labour Court or the Industrial Court is may apply within one year from the date of order in Form "OO" to the Court which made the order for its execution.