Section 86KK(1) in The Maharashtra Industrial Relations Act, 1946
(1)The State Government may, on the recommendation of the Industrial Court, by an order notified in the Official Gazette, direct that any industrial matter, or industrial dispute of the nature mentioned in section 86C, which has been referred to the Industrial Court under sub-section (6) of section 58 or section 66, 72, 73 or 73A and is pending before it at any time shall be transferred to a Wage Board for disposal or for further disposal from the stage reached before the Industrial Court and thereupon all the provisions of this Act shall apply to that dispute as if it were referred to the Wage Board for decision under section 86C.
