Section 83(2) in The M.P. Industrial Relations Act, 1960
(2)No employer shall prevent any employee from returning to work after a strike arising out of an industrial dispute which has not been held by a Labour Court or the Industrial Court to be illegal unless-(i)the employer has offered to refer the issues on which the employee has struck work to arbitration under this Act and the employee has refused arbitration; or(ii)the employee, not having refused arbitration, has failed to offer to resume work within one month of declaration by the State Government that strike has ended.
