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 16] [Entire Act] State of Madhya Pradesh - Subsection Section 16(a) in The M.P. Industrial Relations Act, 1960 (a)if the Industrial Court directs [under sub-section (3) of Section 22 or Section 69] [Substituted by M.P. Ad No. 34 of 1961.] that the recognition of such union shall be cancelled;
