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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Madhya Pradesh - Subsection

Section 77(d) in The M.P. Industrial Relations Act, 1960

(d)in the case of a representative of employees, which is a party to the proceeding before such Court or Board, all persons represented by it on the date of the [order or decision] [Substituted by M.P. Act No. 34 of 1961.] as well as thereafter.