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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Madhya Pradesh - Subsection

Section 79(2) in The M.P. Industrial Relations Act, 1960

(2)The Court of Enquiry shall require into the causes and circumstances of such industrial matters or disputes or matters related to terms of employment, as may be referred to it, by the State Government including any matter pertaining to conditions of work or relations between employers and employees in any industry or issues in dispute between them.