Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 40] [Entire Act] State of Madhya Pradesh - Subsection Section 40(3) in M.P. Industrial Relations Rules, 1961 (3)Faling agreement between the employer and the union, the Chairman shall be appointed by the employer and the union respectively in relation for a period of she months.
