Section 45 in The M.P. Industrial Relations Act, 1960
45. Time limit for conciliation proceedings.
- A Conciliator shall conclude his proceedings within one month from the date of its commencement under Section 40 or such further period as both the parties may agree to :Provided that in computing the period of one month under this section, the period during which the proceedings remained adjourned with the consent of both the parties, shall be excluded.
