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 3] [Section 33] [Entire Act] State of Madhya Pradesh - Subsection Section 33(1) in The M.P. Industrial Relations Act, 1960 (1)It in regard to a change proposed under subsection (1) or (2) of Section 31, an agreement is arrived at, a memorandum of such agreement shall be forwarded to the Registrar.
