Section 86F(3) in Bombay Industrial Relations Act, 1946
(3)On the passing of resolution under the proviso to sub-section (2), unless the decision is rejected thereby, the [State] Government shall, by order in writing, declare the decision as confirmed or modified by the resolution, as the case may be, to be binding.[(4) A decision declared to be binding under sub-section (2) or (3) shall come into operation on such date as may be specified in the order of declaration made by the [State] Government.]
