Section 63 in The Maharashtra Industrial Relations Act, 1946
63. Completion of conciliation proceeding.
A conciliation proceeding shall be deemed to have been completed—(i)when a memorandum of the settlement arrived at in such proceeding is signed by the parties under sub-section (1) of section 58, or(ii)when the parties agree in writing to submit the dispute to arbitration, or(iii)if no settlement is arrived at when the report of the Conciliator or the Board is published by the State Government, or(iv)when the time limit fixed for the completion of such proceeding under section 62 has expired.Explanation.—When an industrial dispute is settled in regard to some of the industrial matters included therein, the conciliation proceeding in regard to those matters only shall be deemed to have been completed within the meaning of this section.
