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 60] [Entire Act] State of Madhya Pradesh - Subsection Section 60(c) in The M.P. Industrial Relations Act, 1960 (c)in the case of an employer who is a party to the arbitration proceeding his successors-in-interest, heirs and assigns in respect of the undertaking to which the dispute relates;
