Section 79(4) in Bombay Industrial Relations Act, 1946
(4)An application in respect of a matter falling under clause (c) of paragraph A of sub-section 78 shall be made within [six months] of the commencement of the strike, [lock-out, closure or stoppage] or of the making of the illegal change, as the case may be:[Provided that the Labour Court may, for sufficient reasons, admit any application for a declaration that a change is illegal under this act, after the expiry of [six months] from the date on which change was made:Provided further that when an application is admitted after the expiry of [six months] under the preceding proviso the employer who made the change shall not be liable to the penalty provided under section 100.]
