Section 110(a) in The M.P. Industrial Relations Act, 1960
(a)any settlement arrived at or award made under the provisions of the Industrial Disputes Act, 1947 (No. XIV of 1947) (hereinafter in this section referred to as the Central Act) in respect of any industry to which before the date of application of this Act, the Central Act was applicable, shall be deemed to have arrived at or made under the provisions of this Act, unless and until superseded by any settlement or award arrived at or made under this Act;
