Section 25B in M.P. Industrial Disputes Rules, 1957
25B. [ Copies of awards. [Inserted by Notification No. 4595-3684-XVI, dated 27-8-1971.]
- A copy of every arbitration award or award of a Labour Court, or Tribunal shall be sent to the Labour Commissioner and to the concerning Labour Officer appointed under the Madhya Pradesh Industrial Relations Act, 1960.]
