Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] State of Madhya Pradesh - Subsection Section 35(3) in M.P. Industrial Disputes Rules, 1957 (3)A copy of the notice shall simultaneously be forwarded by the employer to the Conciliation Officer, the Labour Commissioner and the Assistant Labour Commissioner concerned.
