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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

State of Madhya Pradesh - Subsection

Section 58(2)(a) in M.P. Industrial Disputes Rules, 1957

(a)in the case of an employer, by the employer himself, or by his authorised agent, or when the employer is an incorporated Company or other body corporate, by the agent, manager or other principal officer of the corporation.