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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(3) in West Bengal Industrial Disputes Rules, 1958

(3)The Conciliation Officer, on receipt of the application referred to in sub-section (1B) of section 10. shall within 7 days from the date of receipt of such application, issue a certificate about the pendency of conciliation proceedings to the applicant in Form S.