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[Cites 0, Cited by 0] [Section 43(7)] [Section 43] [Entire Act]

State of Madhya Pradesh - Subsection

Section 43(7)(c) in The M.P. Industrial Relations Act, 1960

(c)Where the agreement provides for arbitration without an arbitrator being named therein, the Conciliator shall forthwith submit the dispute to the State Government for giving directions under the proviso to sub-section (2) of Section 49.]