Section 3(3) in Bombay Industrial Relations Act, 1946

[Cites 0, Cited by 2] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(3) in Bombay Industrial Relations Act, 1946

(3)"arbitration proceeding" means-

(i)any proceeding under this Act before an arbitrator,

(ii)any proceeding before a Labour Court, [a Wage Board] or the Industrial Court in arbitration;