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[Cites 0, Cited by 1] [Section 1] [Entire Act]

State of Madhya Pradesh - Subsection

Section 1(4) in The M.P. Industrial Relations Act, 1960

(4)[ The State Government may, by notification, direct that the provisions of this Act shall cease to apply to such industry in such area and from such date as may be specified in the notification.] [Inserted by Section 2 of M.P. Act No. 16 of 2000.]