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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(2) in The M.P. Industrial Relations Act, 1960

(2)The Labour Court shall be presided over by a single person to be appointed by the State Government [with the approval of the Chief Justice of the High Court.] [Inserted by M.P. Act No. 4 of 1963.]