Section 35 in The M.P. Industrial Relations Act, 1960
35. Employer to make change, etc. within certain time.
- An employer required under the terms of any effective decision or order of a Labour Court, the Industrial Court, or a Board to carry out a change or withdraw an illegal change, shall comply with such requirement within such time as the Court or the Board giving or making the decision or order specifies and where no time is specified by it within seventy-two hours of the communication of the decision or order.
