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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48(2) in M.P. Industrial Relations Rules, 1961

(2)A Labour Court, the Industrial Court or a Board shall publish its award by pronouncing it in open Court and also by exhibiting it on a notice board or table at its office specified for this purpose.