Section 97(1) in The M.P. Industrial Relations Act, 1960
(1)A registered agreement or a settlement or a submission shall be binding upon all persons who are parties thereto :Provided that-(a)in the case of an employer, who is a party to such agreement, settlement or submission, his successors-in-interest, heirs or assigns in respect of the undertaking as regards which the agreement, settlement or submission is made, and(b)in the case of any representative of employees which is a party to such agreement, settlement or submission all employees in the industry in the local area represented by it or him,shall be bound by such an agreement, settlement or submission.
