Section 80 in Bombay Industrial Relations Act, 1946
80. Labour Court to give notice to parties affected and permit appearance of parties. - [On receipt of an application under section 79 the Labour Court shall issue a notice to all parties affected by the dispute in the manner provided by rules under section 85. Subject to the provisions of Chapter V, the Labour Court may permit the parties so affected to appear in the manner provided by the provisions of sections 80A to 80C. The Labour Court shall then hold an inquiry.
