Section 32 in The M.P. Industrial Relations Act, 1960
32. Notice of change when to be deemed general notice.
- Where an employer or a representative of employees gives a notice of a proposed change under sub-section (1) or sub-section (2), as the case may be, of Section 31 and such change, in the opinion of the Government, affects the majority of employees or employers engaged in an industry in any local area, the Government may, by notification, declare that the whole of such industry is affected by such change and thereupon it shall be deemed to be so affected. Upon the publication of such notification the employer of every undertaking in such industry in the local area shall be deemed to have received the notice under sub-section (2) of Section 31.
