Section 86KK in Bombay Industrial Relations Act, 1946
86KK. Transfer of certain disputes to Wage Board. - [The [State] Government may, on the recommendation of the Industrial Court, by an order notified in the Official Gazette, direct that any industrial matter, or industrial dispute of the nature mentioned in section 86C which has been referred to the Industrial Court under [sub-section (6) of section 58 sections 66, 72, 73 or 73A] and is pending before it at any time shall be transferred to a Wage Board for disposal or for further disposal from the stage reached before the Industrial Court and thereupon all the provisions of this Act shall apply to that dispute as if it were referred to the Wage Board for decision under section 86C].
