Section 3 in The Industrial Disputes (West Bengal Second Amendment) Act, 1980
3. Amendment of section 2 of Act 14 of 1947.
- In section 2 of the principal Act,-(a)in clause (oo) -(i)after the words "termination by the employer", the words "by notice or otherwise" shall be inserted,(ii)sub-clause (c) shall be omitted;(b)in clause (8), after the word "technical", the words ", sales promotion" shall be inserted.
