Section 12(6) in The Industrial Disputes Act, 1947
(6)A report under this section shall be submitted within fourteen days of the commencement of the conciliation proceedings or within such shorter period as may be fixed by the appropriate Government: [Provided that, ] [ Inserted by Act 36 of 1956, Section 10 (w.e.f. 10.3.1957).][subject to the approval of the conciliation officer,] [ Inserted by Act 36 of 1964, Section 8 (w.e.f. 19.12.1964).][the time for the submission of the report may be extended by such period as may be agreed upon in writing by all the parties to the dispute. ] [ Inserted by Act 36 of 1956, Section 10 (w.e.f. 10.3.1957).]
