Section 82 in The M.P. Industrial Relations Act, 1960
82. Reference to Industrial Court for declaration whether strike, lock-out, closure or stoppage is illegal.
(1)The State Government may make a reference to a Labour Court or the Industrial Court for a declaration whether any proposed strike, lock-out, closure or stoppage will be illegal.(2)No declaration shall be made under this section save in open Court.(3)The declaration made under sub-section (1) shall be recognised as binding and shall be followed in all proceedings under this Act.
