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[Cites 0, Cited by 0] [Section 20G] [Entire Act]

State of West Bengal - Subsection

Section 20G(2) in West Bengal Industrial Disputes Rules, 1958

(2)All petitions to the Industrial Tribunal/Labour Court shall be filed by 12 Noon at the latest on any working day after due service of the same on he other party and shall be moved before the Industrial Tribunal/Labour Court n due course. In default, the Industrial Tribunal/Labour Court shall be competent to reject the same summarily without assigning any reason.