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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Madhya Pradesh - Subsection

Section 97(3) in The M.P. Industrial Relations Act, 1960

(3)A registered agreement entered into by the representatives of the majority of the employees affected or deemed to be affected under Section 32 by a change shall bind all the employees so affected or deemed to be affected.