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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(1)(b) in The M.P. Industrial Relations Act, 1960

(b)any employer connected with the same industry not being a member of the association, who has intimated in writing to the prescribed authority that he has agreed to be represented by the association in such proceeding;