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State of Madhya Pradesh - Section

Section 106 in The M.P. Industrial Relations Act, 1960

106. Powers of Industrial Court, etc., to decide all matters.

- Notwithstanding anything contained in this Act, a Board, the Industrial Court or a Labour Court, as the case may be, shall have the power to decide all matters arising out of the industrial matter or dispute referred to it for decision under any of the provisions of this Act.