Section 95 in Bombay Industrial Relations Act, 1946
95. [Order of Industrial Court to be final except on review.] - [(1) An employer or an association or a group of employees or a registered union [or a representative of employees] may at any time apply to the Industrial Court for review of a decision or award of the Industrial court and the Industrial Court may, for any sufficient reason and upon hearing the parties, review the decision or award.]
[(2) No order, decision or award of the Industrial Court shall be called in question in any civil or criminal Court.]
