Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20F] [Entire Act] State of West Bengal - Subsection Section 20F(1) in West Bengal Industrial Disputes Rules, 1958 (1)After all interlocutory proceedings have been finished, the Industrial Tribunal/Labour Court shall fix a date for fixing a date of final hearing.
