Section 1 in The M.P. Industrial Relations Act, 1960
1. Short, extent and commencement.
(1)This Act may be called the Madhya Pradesh Industrial Relations Act, 1960.(2)It extends to the whole of Madhya Pradesh.(3)This section and Section 112 shall come into force at once and the State Government may, by notification, bring all or any of the remaining provisions of this Act into force in respect of-(a)any or all industries; or(b)undertakings in any industry wherein the number of employees, on any day, during twelve months preceding or on the date of the notification or on any day thereafter, was or is more than such number as may be specified in, such notification;on such date as may be specified therein.(4)[ The State Government may, by notification, direct that the provisions of this Act shall cease to apply to such industry in such area and from such date as may be specified in the notification.] [Inserted by Section 2 of M.P. Act No. 16 of 2000.]
