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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Madhya Pradesh - Subsection

Section 70(2) in The M.P. Industrial Relations Act, 1960

(2)The State Government may refer to the Industrial Court any point of law arising in any proceeding held under this Act. The Industrial Court shall not decide any such reference save in open Court and with the concurrence of a majority of the members of the Court present at the hearing of the reference.