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 79] [Entire Act] State of Madhya Pradesh - Subsection Section 79(1) in The M.P. Industrial Relations Act, 1960 (1)The State Government may constitute one or more Courts of Enquiry consisting of such number of persons as the State Government may think fit.
