Section 20C(2) in West Bengal Industrial Disputes Rules, 1958
(2)Within 10 days from the date of filing its list of documents, each party shall furnish to' the other copies of the documents disclosed in the lists except the original registers, books of accounts and such other documents as may be exempted by the Industrial Tribunal or the Labour Court, as the case may be.] [Substituted by notification No. 1807-IR dated 12.11.1993]
