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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(2) in The M.P. Industrial Relations Act, 1960

(2)A legal practitioner may appear-
(i)in any proceeding in connection with an offence under this Act;
(ii)in any other proceedings before a Labour Court or the Industrial Court with the leave of the Court.