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[Cites 0, Cited by 0] [Section 86(1)] [Section 86] [Entire Act]

State of Madhya Pradesh - Subsection

Section 86(1)(ii) in M.P. Industrial Relations Rules, 1961

(ii)submit copies thereof to the Deputy Commissioner of Labour or such other officer as may be authorised in this behalf by the State Government at such times as may be specified in the order.