Section 79(4) in The Gujarat Industrial Relations Act, 1946
(4)An application in respect of a matter falling under clause (c) of paragraph A of sub-section 78 shall be made within [six months] [These words were substituted for the words 'three months' by the Gujarat 22 of 1966, section 11.] of the commencement of the strike, [lock-out, closure or stoppage] [These words were substituted for the words 'or lock-out' by the Bombay 74 of 1948, section 14.] or of the making of the illegal change, as the case may be:[Provided that the Labour Court may, for sufficient reasons, admit any application for a declaration that a change is illegal under this act, after the expiry of [six months] [This proviso were added by the Bombay 55 of 1949, section 12.] from the date on which change was made:Provided further that when an application is admitted after the expiry of [six months] [These words were substituted for the words 'three months' by the Gujarat 22 of 1966, section 11.] under the preceding proviso the employer who made the change shall not be liable to the penalty provided under section 100.]
