Section 20(3) in The Industrial Disputes Act, 1947
(3)Proceedings before an arbitrator under section 10-A or [before a Labour Court, Tribunal or National Tribunal] [ Substituted by Act 36 of 1956, Section 15, for " before a Tribunal" (w.e.f. 10.3.1957).] shall be deemed to have commenced on the date of the [reference of the dispute for arbitration or adjudication, as the case may be,] [ Substituted by Act 36 of 1956, Section 15, for " reference of a dispute for adjudication" (w.e.f. 10.3.1957).] and such proceedings shall be deemed to have concluded [on the date on which the award becomes enforceable under section 17-A] [ Substituted by Act 18 of 1952, Section 4, for certain words.].
