Section 23(b) in The Industrial Disputes Act, 1947
(b)during the pendency of proceedings before [a Labour Court, Tribunal or National Tribunal] [ Substituted by Act 36 of 1956, Section 17, for " a Tribunal" (w.e.f. 10.3.1957).] and two months, after the conclusion of such proceedings; [*] [ The word " or" omitted by Act 36 of 1964, Section 11 (w.e.f. 19.12.1964).](bb)[ during the pendency of arbitration proceedings before an arbitrator and two months after the conclusion of such proceedings, where a notification has been issued under sub-section (3-A) of section 10-A; or ] [ Inserted by Act 36 of 1964, Section 11 (w.e.f. 19.12.1964).]
