Section 62(3) in The Gujarat Industrial Relations Act, 1946
(3)[ Where a Conciliator or a Board refers under section 61a question of law to the Industrial Court for its decision, the period commencing from the date of such reference to the date of communication of the decision of the Industrial Court to the Conciliator or the Board, as the case may be, shall be excluded in computing the time limit referred to in sub-section (1)] [Sub-section (3) was inserted, by Bombay 63 of 1953, section 16(2)].
