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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

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

(b)in the case of workmen, either by the President and Secretary of trade union of the workmen, or by five representatives of the workmen, duly authorised in this behalf at a meeting of the workmen held for the purpose.