Section 64(b) in Bombay Industrial Relations Act, 1946
(b)be continued after the date on which-(i)a submission relating to such dispute is entered into by the employer and employees concerned under section 58 or 66;(ii)the dispute is a referred to arbitration under section 72, [73 or 73A] [or referred for decision under section 86C or 86CC] or;(iii)the direction referred to in sub-clause (iii) of clause (a) is issued.
