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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

State of Madhya Pradesh - Subsection

Section 58(2)(b) in M.P. Industrial Disputes Rules, 1957

(b)in the case of workmen, either by the President [or] [Substituted by Notification No. 7014-5052-XVI, dated 5-10-1961.] Secretary of a trade union of workmen, or by five representatives of the workmen duly authorised in this behalf at a meeting of the workmen held for the purpose.