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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(1) in The M.P. Industrial Relations Act, 1960

(1)The State Government shall, by notification, appoint a person to be the Commissioner of Labour for the State and may appoint the following categories of officers to assist the Commissioner of Labour-
(a)Deputy Commissioner of Labour;
(b)Assistant Commissioner of Labour.