Section 28 in The M.P. Industrial Relations Act, 1960
28. Persons who may appear in proceeding.
- A conciliator, an arbitrator, a Labour Court, the Industrial Court, or a Board may, if he or it considers it expedient for the ends of justice, permit an individual, whether an employee or not, to appear in any proceeding before him or it:[x x x] [Omitted by M.P. Act No. 32 of 1963.]
