Section 50(1) in The M.P. Industrial Relations Act, 1960
(1)Every submission, shall in the absence of any provision to the contrary contained therein, be irrevocable :Provided that a submission to refer future disputes to arbitration may at any time be revoked by any of the parties to such submission by giving the other party six months' notice in writing :Provided further that before the expiry of the said period of six months the parties may agree to continue the submission for such further period as may be agreed upon between them.
