Section 79(4) in The Maharashtra Industrial Relations Act, 1946
(4)An application in respect of a matter falling under clause (c) of paragraph A of sub-section (1) of section 78 shall be made within three months of the commencement of the strike, lock-out, clousure 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 three months from the date on which such change was made:Provided further that, when an application is admitted after the expiry of three months under the preceding proviso the employer who made the change shall not be liable to the penalty provided under section 106.
