Section 39(2) in The M.P. Industrial Relations Act, 1960
(2)When a notification is issued under Section 32 in respect of such change, any employer or employee in the industry may, within seven days from the date of publication of such notification, forward such statement to the said officer.Explanation. - For the purposes of this section a change shall be deemed to be objected to by the representative of employees or the employer, as the case may be, if within seven days from the date of service of such notice or within the period fixed by both the parties under clause (a) of sub-section (2) of Section 33 tor arriving at an agreement, a memorandum of agreement has not been forwarded to the Registrar under the said sub-section.
