Section 100(3) in The M.P. Industrial Relations Act, 1960
(3)[ On such application being made, the Labour Court, the Industrial Court or the Board, as the case may be, after hearing the parties and taking such evidence as it thinks fit, may modify the award with effect from such date not earlier than the date of application under sub-section (1), as it may specify.] [Substituted by M.P. Acl No. 41 of 1981 (w.e.f. 26-1-1982).]
