Section 4 in The M.P. Industrial Employment (Standing Orders) Act, 1961
4. Central Act XX of 1946 not to apply.
- Nothing in Industrial Employment (Standing Orders) Act, 1946 (XX of 1946), shall, apply to any undertaking to which this Act applies :Provided that any proceeding under the said Act pending on the date of the commencement of this Act may be continued and completed in accordance with the provisions of the said Act as if this Act had not been passed.
