Section 18(2) in The Industrial Disputes Act, 1947
(2)[Subject to the provisions of sub-section (3), an arbitration award which has become enforceable shall be binding on the parties to the agreement who referred the dispute to arbitration.] [ Substituted by Act 36 of 1964, Section 9, for " An arbitration award" (w.e.f. 19.12.1964).]
