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 10B] [Entire Act] State of Madhya Pradesh - Subsection Section 10B(4) in M.P. Industrial Disputes Rules, 1957 (4)The hearing shall ordinarily be continued from day to day and arguments shall follow immediately after the closing of evidence.
