Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10B] [Entire Act]

State of Punjab - Subsection

Section 10B(5) in Industrial Disputes (Punjab) Rules, 1958

(5)The Labour Court, or Tribunal, as the case may be, shall fix a date for evidence within one month from the date of receipt of the statements, documents, the list of witnesses, etc. which shall ordinarily be within sixty days of the date on which the dispute was referred to for adjudication.