Section 13(5) in The Industrial Disputes Act, 1947
(5)The Board shall submit its report under this section within two months of the date [on which the dispute was referred to it] [ Substituted by Act 40 of 1951, Section 6, for " of the notice under section 22" .] or within such shorter period as may be fixed by the appropriate Government:Provided that the appropriate Government may from time to time extend the time for the submission of the report by such further periods not exceeding two months in the aggregate:Provided further that the time for the submission of the report may be extended by such period as may be agreed on in writing by all the parties to the dispute.
