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 29] [Entire Act] State of Madhya Pradesh - Subsection Section 29(2) in M.P. Industrial Relations Rules, 1961 (2)The names of persons elected as representative shall be communicated by the Labour Officer to the Registrar and the authority holding the proceeding.
