Section 33(2) in The M.P. Industrial Relations Act, 1960
(2)On receipt of the memorandum of agreement signed by the parties under sub-section (1), the Registrar shall register the agreement if it is arrived at-(a)within seven days from the service of a notice under sub-section (1) or sub-section (2) of Section 31, or within such further period as may be agreed upon by the parties; or(b)[ x x x] [Omitted by M.P. Act No. 34 of 1961.](c)within two months from the completion of conciliation proceedings :Provided that the Registrar shall not register an agreement which on enquiry he is satisfied is in contravention of the provisions of this Act or was the result of mistake, misrepresentation, fraud, undue influence, coercion or threat.
