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State of Madhya Pradesh - Section

Section 76 in The M.P. Industrial Relations Act, 1960

76. Proceedings before a Labour Court etc., to be judicial proceeding.

- Every proceeding before a Labour Court, the Industrial Court and a Board shall be deemed to be a judicial proceeding within the meaning of Sections 192, 193 and 228 of the Indian Penal Code, 1860 (XLV of 1860).