Section 64(a) in Bombay Industrial Relations Act, 1946
(a)be commenced if-(i)the representative of employees directly affected by the dispute is a registered union which is a party to a submission relating to such dispute or a dispute relating to an industrial matter similar to that regarding which the dispute has arisen;(ii)it has been referred to arbitration under the provisions of section 72 [or 73] [or referred for decision under section 86C];(iii)by reason of a direction issued under sub-section (2) of section 114 [or by reason of any of the other provisions of this Act] the employers and employees concerned are in respect of the dispute bound by a registered agreement, settlement, submission or award;
