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 40] [Entire Act] State of Madhya Pradesh - Subsection Section 40(1) in M.P. Industrial Relations Rules, 1961 (1)The Chairman of a joint committee shall be appointed by the members of the committee from among themselves at its first meeting which will be convened by the employer.
