Section 79(3) in The Maharashtra Industrial Relations Act, 1946
(3)An application in respect of a dispute falling under clause (a) of paragraph A of sub-section (1) of section 78 shall be made—(a)if it is a dispute falling under sub-clause (i) or (ii) of the said clause, within three months of the arising of the dispute;(b)if it is a dispute falling under sub-clause (iii) of the said clause within three months of the employee concerned having last approached the employer under the proviso to sub-section (4) of section 42:Provided that, the Labour Court may, for sufficient reasons, admit any application in respect of any dispute made to it under this sub-section after the expiry of the period of three months specified therefor under sub-clause (a) or (b), as the case may be.
