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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(3)(b) in M.P. Industrial Disputes Rules, 1957

(b)in the case of workmen who are not members of a trade union, to any one of the five representatives of the workmen who have attested the application made under Rule 3; and in this case a copy of the notice shall also be sent to the employer who shall display copies thereof on notice boards in a conspicuous manner at the main entrance to the premises of the establishment.