Section 61(3) in The M.P. Industrial Relations Act, 1960
(3)[ Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (No. 2 of 1974) or any other law for the time being in force, every offence punishable under this Act [x x x] [Substituted by M.P. Act No. 43 of 1981 (w.e.f. 26-1-1982).] shall be tried by the Labour Court within the local limits of whose jurisdiction it was committed.]
