Section 44A in Bombay Industrial Relations Act, 1946
44A. Registration of agreements under section 42(4). - [Where an agreement referred to in the proviso to sub-section (4) of section 42 is arrived at, a memorandum of such agreement may be forwarded by either party to the Registrar by registered post. The provisions of sub-section (2) and (3) of section 44 shall then apply for registration of such agreement.
