Section 11(10) in The Industrial Disputes Act, 1947
(10)The Labour Court or Tribunal or National Tribunal, as the case may be, shall transmit any award, order or settlement to a Civil Court having jurisdiction and such Civil Court shall execute the award, order or settlement as if it were a decree passed by it.] [New sub-sections added by Act 24 of 2010 (w.e.f. 18.8.2010) ]
