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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Madhya Pradesh - Subsection

Section 99(2) in The M.P. Industrial Relations Act, 1960

(2)Nothing in this section shall prevent the terms of a registered agreement or a settlement or an award in terms of an agreement being changed or modified by mutual consent of the parties affected thereby and the registered agreement, settlement or award shall be deemed to be changed or modified accordingly.