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[Cites 0, Cited by 0] [Section 9(7)] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(7)(ii) in The M.P. Industrial Relations Act, 1960

(ii)if the President is not a member of such a Bench, the point on which the members differ shall be stated and placed before the President who may either decide the point himself or may nominate one or more of the other members to deal with the matter.]