Section 116A(3) in The Maharashtra Industrial Relations Act, 1946
(3)On such application being made, the Industrial Court, the or the Wage Board, as the case may be, may, after hearing the parties and taking such evidence as it thinks fit, modify the award whether prospectively or retrospectively, so however that the modification with retrospective effect, if any, does not operate earlier than the date of application under sub-section (1).
