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[Cites 0, Cited by 8] [Entire Act]

State of Madhya Pradesh - Section

Section 107 in The M.P. Industrial Relations Act, 1960

107. Power of a Board, Industrial Court, etc., to pass interim orders.

- In any proceeding before it under this Act, a Board, the Industrial Court or a Labour Court may pass such interim orders including a prohibitory order or a stay order as it may consider just and proper.