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 5] [Section 6] [Entire Act] State of Madhya Pradesh - Subsection Section 6(3) in The M.P. Industrial Employment (Standing Orders) Act, 1961 (3)The standard standing orders made or amendments certified under this Act shall provide for every matter set out in the Schedule.
