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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(2)(b) in The Industrial Disputes (West Bengal Second Amendment) Act, 1980

(b)upon hearing the parties to the dispute, determine, within a period of sixty days, from the date of reference under sub-section (1) of section 10 or within such shorter period as may be specified in the order of reference under sub-section (1) of section 10, the quantum of interim relief admissible, if any :