Section 60(2) in West Bengal Industrial Disputes Rules, 1958
(2)If the requisite folios, stamps, etc., are not filed within seven days from the date on which the information referred to in sub-rule (2) of rule 57 is communicated to the applicant, the application shall be liable to be struck off. An application once struck off shall not be revived. If necessary, a fresh application may be filed.
