Section 63 in Bombay Industrial Relations Act, 1946
63. Completion of conciliation proceeding. - A conciliation proceeding shall be deemed to have been complete-
(i)when a memorandum of the settlement arrived at in such proceeding is signed by the parties under sub-section (1) of section 58, or-(ii)when the parties agree in writing to submit the dispute to arbitration, or(iii)If no settlement is arrived at, when the report of the Conciliator or the Board is published by the [State] Government, or(iv)when the time-limit fixed for the completion of such proceeding under section 62 has expired.[Explanation - When an industrial dispute is settlement in regard to some of the industrial matters included therein, the conciliaton proceeding in regard to those matters only shall be deemed to have been completed within the meaning of this section.]
