Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(a) in The Industrial Disputes (West Bengal Second Amendment) Act, 1980

(a)in the case of an industry declared as "public utility service", on the date on which a notice of strike or lockout under section 22 is received by the conciliation officer,