Section 80(c) in The M.P. Industrial Relations Act, 1960
(c)[ in cases where notice of change is given in accordance with the provisions of Section 31 and where no agreement in regard to such change is arrived before, commencement of conciliation proceedings; [Substituted by M.P. Act No. 41 of 1981 (w.e.f. 26-1-1982).]
