Section 18(3) in The Industrial Disputes Act, 1947
(3)[] [ Section 18 renumbered as sub-S. (3) of that section by Act 36 of 1956, Section 13 (w.e.f. 7.10.1956).] A settlement arrived at in the course of conciliation proceedings under this Act [or an arbitration award in a case where a notification has been issued under sub-section (3-A) of section 10-A] [ Inserted by Act 36 of 1964, Section 9 (w.e.f. 19.12.1964).] or [an award of a Labour Court, Tribunal or National Tribunal] [ Substituted by Act 48 of 1950, Section 34 and Sch., for " an award which is declared by the appropriate Government to be binding under sub-section (2) of section 15" .] which has become enforceable shall be binding on-(a)all parties to the industrial dispute;(b)all other parties summoned to appear in the proceedings as parties to the dispute, unless the Board, [arbitrator,] [ Inserted by Act 36 of 1964, Section 9 (w.e.f. 19.12.1964).] [Labour Court, Tribunal or National Tribunal] [ Substituted by Act 36 of 1956, Section 13, for " or Tribunal" (w.e.f. 10.3.1957).], as the case may be, records the opinion that they were so summoned without proper cause;(c)where a party referred to in clause (a) or clause (b) is an employer, his heirs, successors or assigns in respect of the establishment to which the dispute relates;(d)where a party referred to in clause (a) or clause (b) is composed of workmen, all persons who were employed in the establishment or part of the establishment, as the case may be, to which the dispute relates on the date of the dispute and all persons who subsequently become employed in that establishment or part.
