Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 86] [Entire Act] State of Madhya Pradesh - Subsection Section 86(1) in The M.P. Industrial Relations Act, 1960 (1)Whoever contravenes the provisions of sub-section (1) or (2) of Section 83 shall, on conviction, be punishable with fine which may extend to five thousand rupees.
