Section 20C in West Bengal Industrial Disputes Rules, 1958
20C. Inspection of documents.
- [(1) Within 14 days from the date of filing of the written statement by the second party, the parties shall file a list disclosing the documents which are in their possession and power relating to the matter or matters in dispute and upon which they want to rely, and each party shall give a notice to the other of the date on which its list is filed.(2)Within 10 days from the date of filing its list of documents, each party shall furnish to' the other copies of the documents disclosed in the lists except the original registers, books of accounts and such other documents as may be exempted by the Industrial Tribunal or the Labour Court, as the case may be.] [Substituted by notification No. 1807-IR dated 12.11.1993]
