Section 10A(4) in The Industrial Disputes Act, 1947
(4)[ The arbitrator or arbitrators shall investigate the dispute and submit to the appropriate Government the arbitration award signed by the arbitrator or all the arbitrators, as the case may be.] [Inserted by Act 36 of 1956, Section 8 (w.e.f. 10.3.1957). ][(4-A) Where an industrial dispute has been referred to arbitration and a notification has been issued under sub-section (3-A), the appropriate Government may, by order, prohibit the continuance of any strike or lock-out in connection with such dispute which may be in existence on the date of the reference.] [Inserted by Act 36 of 1964, Section 6 (w.e.f. 19.12.1964). ]
