Section 1(7) in Memorandum of Settlement Regarding the Engineering Industries of Bihar
(7)The term of this settlement shall remain in force for a period of five years with effect from the 1st January, 1985. During the operation of this settlement, Unions and/or the workmen will not raise any demand pertaining to wages increase including dearness allowance. The terms of this settlement thereafter will continue to remain binding on the parties until these are terminated in writing by either side by giving 2 months notice.
