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Bombay Presidency - Section

Section 65 in Bombay Industrial Relations Act, 1946

65. Conciliation proceedings discontinued deemed to be completed. - A conciliation proceeding which is discontinued under clause (b) of section 64 shall be deemed to have been completed on the date referred to in the said clause, and the provisions of section 58 with regard to the submission, forwarding and publication of reports shall apply to such conciliation preceding.