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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Madhya Pradesh - Subsection

Section 60(d) in The M.P. Industrial Relations Act, 1960

(d)in the case of a Representative Union, any other union or the Labour Officer who is a party to a dispute, all person represented by it, [on the date of the award, as well as thereafter.] [Inserted by M.P. Act No. 34 of 1961.]