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 10] [Entire Act] State of West Bengal - Subsection Section 10(c) in The Industrial Disputes (West Bengal Second Amendment) Act, 1980 (c)in the case where an industrial dispute is referred to a Board, on the date of the order referring the dispute to a Board.'.
