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 36] [Entire Act] State of West Bengal - Subsection Section 36(1) in West Bengal Industrial Disputes Rules, 1958 (1)Any employer in respect of whom an order under sub-section (1) of section 3 has been made shall forthwith proceed to constitute a works committee in the manner hereinafter provided.
