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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(3) in The M.P. Payment of Wages Rules, 1962

(3)The Court after hearing the parties and alter such further enquiry, if any, as it may deem necessary may confirm, vary or set aside the direction from which the appeal is preferred, and shall make an order accordingly.