Section 12(4) in West Bengal Industrial Disputes Rules, 1958
(4)The party may, within a period of 60 days from the date of receipt of such certificate or when such certificate has not been issued within 7 days under sub-rule (3). within a period of 60 days commencing from the day immediately after expiry of 7 days as aforesaid; file an application in Form T to such Labour Court or Industrial Tribunal as may be specified by the State Government by notification in the Official Gazette.] [Inserted by Notification No. 1896 - IR dated 12.11.1993]
