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 0] [Section 86] [Entire Act] State of Madhya Pradesh - Subsection Section 86(2) in The M.P. Industrial Relations Act, 1960 (2)The Court trying an offence under this section may direct that, out of the fine recovered, such amount as it deems fit shall be paid to the employee concerned as compensation.
