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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(vii) in The M.P. Industrial Relations Act, 1960

(vii)[ that it has sponsored, declared or supported a strike in violation of the provisions contained in clause (iii) of Section 14;] [Inserted by M.P. Act No. 41 of 1981 (w.e.f. 26-1-1982).]