Section 112(c) in The M.P. Industrial Relations Act, 1960
(c)[ any proceedings pending under the provisions of the Acts so repealed or any proceedings maintainable under the said Acts in pursuance of the provisions of clause (b) before a Court or authority specified in column (1) of Schedule III shall, as the case may be, stand transferred to or, be instituted in or before, the Court or authority specified in the corresponding entry in column (2) thereof, and shall thereupon be disposed of or proceeded with as if the said Acts had not been repealed and any penalty imposed in such proceedings shall be recovered under the Acts so repealed;] [Substituted by M.P. Act No. 34 of 1961.]
