Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 83(2)] [Section 83] [Entire Act] State of Madhya Pradesh - Subsection Section 83(2)(i) in The M.P. Industrial Relations Act, 1960 (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