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[Cites 0, Cited by 1] [Section 65(1)] [Section 65] [Entire Act]

State of Madhya Pradesh - Subsection

Section 65(1)(a) in The M.P. Industrial Relations Act, 1960

(a)against a final decision of a Labour Court in respect of a matter falling under clause (a) or clause (c) of paragraph (A) or paragraph (B) or paragraph (C) of sub-section (1) of Section 61 by the person affected or the representative of employees or the employer;