Section 55 in The Maharashtra Industrial Relations Act, 1946
55. Commencement of conciliation proceedings.
On receipt of the statement of the case under section 54 the Conciliator shall except in a case in which by reason of the provisions of section 64 a conciliation proceeding cannot be commenced, within a week enter the industrial dispute in the register kept for the purpose and thereupon the conciliation proceeding shall be deemed to have commenced from the date of such entry in the register, which date shall be communicated by him to the parties concerned.
