Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7B] [Entire Act] State of West Bengal - Subsection Section 7B(5) in The Bengal Industrial Employment (Standing Orders) Rules, 1946 (5)The appellate authority may at any stage call for any evidence it considers necessary for the disposal of the appeal.
