Section 52A in The M.P. Industrial Relations Act, 1960
52A. [ Power of State Government to include other undertakings in reference. [Inserted by M.P. Act No. 41 of 1981.]
- Where an industrial dispute concerning any undertaking in an industry or branch thereof has been or is to be referred to a Labour Court, the Industrial Court or a Board under Section 51 or Section 52, and the State Government is of opinion that the dispute is of such a nature that any other undertaking, group or class of undertakings of similar nature in that industry or any branch thereof is likely to be interested in or affected by such dispute, the State Government may-] [Inserted by M.P. Act No. 14 of 1981 (w.e.f. 26-1-1982).](a)in the case of a reference under Section 51 at the time of making such reference or at any time thereafter; or(b)in the case of a reference under Section 52 at any time after such a reference has been made, but before the award is made,include in that reference such undertakings, group or class of undertakings whether or not at the time of such inclusion any dispute exists or is apprehended in that undertaking, group or class of undertakings.'
