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 1] [Entire Act] State of Madhya Pradesh - Section Section 19 in The M.P. Industrial Employment (Standing Orders) Act, 1961 19. Oral evidence in contradiction of standing orders, etc., not admissible. - No oral evidence having the effect of adding to or otherwise varying or contradicting standing orders shall be admitted in any Court.
