Section 100(2) in The M.P. Industrial Relations Act, 1960
(2)Such application in the case of an award-(a)which does not specify a date on which it shall cease to have effect shall not be made until the expiry of the period of two months from the date on which notice can be given to terminate the award under Section 99;(b)[ x x x] [Omitted by M.P. Acl No. 41 of 1981 (w.e.f. 26-1-1982).]
