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(4) in The M.P. Industrial Relations Act, 1960 (4)Any report of a Court of Enquiry including the minutes of dissent, if any, recorded by a minority shall be laid, as soon as may be possible, before the Legislative Assembly of the State.
