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[Cites 0, Cited by 0] [Section 78B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 78B(1) in The M.P. Industrial Relations Act, 1960

(1)The Labour Court or the Industrial Court shall pronounce its award or decision ordinarily within a period of one hundred and eighty days from the date on which the application is made or the dispute is referred to it.