Section 19(3) in The Industrial Disputes Act, 1947
(3)[ An award shall, subject to the provisions of this section, remain in operation for a period of one year ] [ Substituted by Act 48 of 1950, Section 34 and Sch., for sub-S. (3).][from the date on which the award becomes enforceable under section 17-A] [ Inserted by Act 36 of 1956, Section 14 (w.e.f. 10.3.1957).]:[Provided that the appropriate Government may reduce the said period and fix such period as it thinks fit: Provided further that the appropriate Government may, before the expiry of the said period, extend the period of operation by any period not exceeding one year at a time as it thinks fit, so, however, that the total period of operation of any award does not exceed three years from the date on which it come into operation.] [ Substituted by Act 48 of 1950, Section 34 and Sch., for sub-S. (3).]
