Section 19(2) in The Industrial Disputes Act, 1947
(2)Such settlement shall be binding for such period as is agreed upon by the parties, and if no such period is agreed upon, for a period of six months [from the date on which the memorandum of settlement is signed by the parties to the dispute] [ Inserted by Act 36 of 1956, Section 14 (w.e.f. 7.10.1956).], and shall continue to be binding on the parties after the expiry of the period aforesaid, until the expiry of two months from the date on which a notice in writing of an intention to terminate the settlement is given by one of the parties to the other party or parties to the settlement.
