Section 18 in West Bengal Industrial Disputes Rules, 1958
18. Service of Summons or notice.
- Subject to the provisions contained in rule 19 any notice. summons, process or order issued by a Board, Court, Labour Court, Tribunal or an Arbitrator empowered to issue such notice, summons, process or order may be served either personally or by registered post or in any other manner as prescribed under the Code of Civil Procedure, 1908.
