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

State of Madhya Pradesh - Subsection

Section 70(4) in The M.P. Industrial Relations Act, 1960

(4)[ The Labour Court may refer to the Industrial Court any point of law arising in any proceeding held under this Act for its decision. An order to be passed by such Court shall be in accordance with the decision of the Industrial Court.