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[Cites 0, Cited by 9] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(c) in The M.P. Industrial Employment (Standing Orders) Act, 1961

(c)"standing orders " in respect of any industrial establishment means the standing orders applicable to such establishment immediately before the coming into force of this Act and includes standard standing orders together with all amendments thereto, if any, certified under Section 8;