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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(4)(b) in The M.P. Industrial Employment (Standing Orders) Rules, 1963

(b)The employee shall be given for submitting his explanation a period of at least 24 hours if he is charged with a minor misconduct and at least 72 hours if he is charged with major misconduct;