Section 62(b) in The M.P. Industrial Relations Act, 1960
(b)nothing contained in the foregoing provision shall apply if the concerned employee had made an approach before the 30th day of July, 1976 in accordance with the provisions contained in sub-section (3) of Section 31 as it stood before the said date and in that case the provisions contained in sub-section (3) of Section 31 and clause (i) of this section shall be applicable as they had been before the said date;
