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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(4)(ii) in The M.P. Industrial Relations Act, 1960

(ii)if the parties fail to agree to the appointment of any person as Chairman within the prescribed period the State Government shall appoint a member or the President of the Industrial Court to be the Chairman of the Board.