Section 3(35) in Bombay Industrial Relations Act, 1946
(35)"settlement" means a settlement arrived at during the course of a conciliation proceeding; [and for the purposes of section 44B includes a settlement arrived at within two months from the date of the completion or any conciliation proceeding which has failed;][(35A) "stoppage" means a total or partial cessation of work by the employee in an industry acting in combination or a concerted refusal or a refusal under a common undertaking of employees to continue to work or to accept work, where such cessation or refusal is or not in consequence of an industrial dispute;]
