Section 66(3) in The Maharashtra Industrial Relations Act, 1946
(3)Provided that, no such submission shall provide for reference of any such dispute to the arbitration of the Industrial Court whereunder any provision of this Act it is required to be referred to the Labour Court for its decision.A copy of every such submission shall be sent to the Registrar who shall register it in the register to be maintained for the purpose and shall publish it in such manner as may be prescribed.
