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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(7) in The Industrial Disputes (West Bengal Second Amendment) Act, 1980

(7)where any award, other determination or decision is modified by an order made under clause (5) such award, determination or decision as so modified shall become enforceable on the expiry of fifteen days from the date on which the Order making the modification is published in the Official Gazette;