Section 19(6) in The Industrial Disputes Act, 1947
(6)Notwithstanding the expiry of the period of operation under sub-section (3), the award shall continue to be binding on the parties until a period of two months has elapsed from the date on which notice is given by any party bound by the award to the other party or parties intimating its intention to terminate the award. ] [Substituted by Act 36 of 1956, Section 14, for " the Tribunal" (w.e.f. 10.3.1957). ]
