Section 44A in The Maharashtra Industrial Relations Act, 1946
44A. Registration of agreements under Section 42(4).
Where an agreement referred to in the proviso to sub-section (4) of section 42 is arrived at, a memorandum of such agreement may be forwarded by either party to the Registrar by registered post. The provisions of sub-section (2) and (3) of section 44 shall then apply for registration of such agreement.44B. Where a settlement is arrived at within two months from the date of the completion of any conciliation proceedings, such settlement shall be deemed to be an agreement for the purpose of section 44 and the provisions of the said section 44 shall apply for registration of such agreement.
