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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

State of Madhya Pradesh - Subsection

Section 59(2)(j) in The M.P. Shops and Establishments Act, 1958

(j)[ the authority to which and the time within which an appeal may be filed by a dismissed, discharged or retrenched employee;] [Substituted by M.P. Act No. 10 of 1982.]