Section 10 in The M.P. Industrial Employment (Standing Orders) Act, 1961
10. Date of operation of amendments.
- Amendments of standing orders shall come into operation on the expiry of thirty days from the date on which certified copies thereof are sent under sub-section (3) of Section 8 or where an appeal is preferred, on the expiry of seven days from the date on which they are sent by the Certifying Officer under the said sub-section read with sub-section (2) of Section 9.
