Section 10(3) in The Industrial Disputes Act, 1947
(3)Where an industrial dispute has been referred to a Board, [Labour Court, Tribunal or National Tribunal] [ Substituted by Act 36 of 1956, Section 7, for " or Tribunal" (w.e.f. 10.3.1957).] under this section, 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.
