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] [Entire Act] State of West Bengal - Section Section 17 in The Industrial Disputes (West Bengal Second Amendment) Act, 1980 17. Amendment of section 25M. - In sub-section (4) of section 25M of the principal Act, for the words "two months", the words "three months" shall be substituted.
