Section 3 in The Industrial Disputes (West Bengal Amendment) Act, 1989
3. Amendment of section 2A of Act 14 of 1947.
- In section 2A of the principal Act, -(a)after the words "dismisses, retrenches", the words "refuses employment" shall be inserted;(b)after the words "dismissal, retrenchment", the words "refusal of employment" shall be inserted.
