Section 22 in The M.P. Industrial Employment (Standing Orders) Act, 1961
22. Construction of references.
- Any reference in any law for the time being in force to standing orders in relation to an undertaking to which this Act applies shall-(i)where standard standing orders have been applied to such undertaking under Section 6 of this Act be construed as a reference to such standard standing orders; and(ii)in any other case be construed as a reference to standing orders, if any, in force in respect of such undertaking.
