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 52A] [Entire Act] State of Madhya Pradesh - Subsection Section 52A(b) in The M.P. Industrial Relations Act, 1960 (b)in the case of a reference under Section 52 at any time after such a reference has been made, but before the award is made,
