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 80] [Entire Act] State of Madhya Pradesh - Subsection Section 80(f) in The M.P. Industrial Relations Act, 1960 (f)in cases where a submission relating to such dispute or such type of dispute is registered under Section 49, before such submission is lawfully revoked;
