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 2] [Section 61] [Entire Act] State of Madhya Pradesh - Subsection Section 61(2) in The M.P. Industrial Relations Act, 1960 (2)For the purposes of deciding a dispute under paragraphs (A) and (B) of sub-section (1) it shall be lawful for the Labour Court to determine questions of fact relevant to the dispute.
