Section 62(2) in The Maharashtra Industrial Relations Act, 1946
(2)Notwithstanding anything contained in sub-section (1), the parties to any industrial dispute may in any case agree to extend the period fixed for the completion of any stage of a conciliation proceeding by any further period and such further period shall be excluded in computing the period of time limit referred to in the said sub-section:Provided that, the total period for the completion of a conciliation proceeding including the period of extension mutually agreed to by the parties shall not exceed one year:Provided further that, the State Government may extend the said period of one year by a further period of a month at a time but not exceeding in any case two months in the aggregate.
