Legal Document View

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
[Cites 0, Cited by 0] [Section 30(6)] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(6)(c) in The M.P. Industrial Relations Act, 1960

(c)to report to the State Government the existence of any industrial dispute of which no notice of change has been given, together with the names of the parties thereto :