Section 18 in The Industrial Disputes (West Bengal Second Amendment) Act, 1980
18. Amendment of section 33C.
- In section 33C of the principal Act, in sub-section (1), for the words "to the Collector who shall proceed to recover the same in the same manner as an arrear of land revenue", the words "to the Chief Judicial Magistrate or the Chief Metropolitan Magistrate having jurisdiction and the Chief Judicial Magistrate or the Chief Metropolitan Magistrate, as the case may be, shall proceed to realise the money as if it were a fine imposed by such Magistrate" shall be substituted.
