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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(1) in The Industrial Disputes (West Bengal Second Amendment) Act, 1980

(1)Section 15 of the principal Act shall be renumbered as sub-section (1) of that section and in sub-section (1) as so re-numbered, the words "a Labour Court, Tribunal or" shall be omitted.