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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(6) in The M.P. Industrial Employment (Standing Orders) Rules, 1963

(6)[ An employer shall not be competent to initiate proceedings against an employee-
(a)for major misconduct after one year of its commission, and
(b)for a minor misconduct after six months of its commission.]