Section 47(b) in The M.P. Industrial Relations Act, 1960
(b)be continued after the date on which-(i)a submission relating to such dispute is entered into by the employer and employees concerned under Section 43 or 49;(ii)the dispute is referred to arbitration under Section 51 or 52;(iii)the direction referred to in sub-clause (iii) of clause (a) is issued.
