Section 10 in The Industrial Disputes (West Bengal Second Amendment) Act, 1980
10. Amendment of section 20.
- For sub-section (1) of section 20 of the principal Act, the following sub-section shall be substituted :-'(1) A conciliation proceeding shall be deemed to have commenced -(a)in the case of an industry declared as "public utility service", on the date on which a notice of strike or lockout under section 22 is received by the conciliation officer,(b)in the case of any other industry, on the date the conciliation officer issues notices asking the parties concerned to attend a joint conference before him, and(c)in the case where an industrial dispute is referred to a Board, on the date of the order referring the dispute to a Board.'.
