Section 6 in The Industrial Disputes (West Bengal Second Amendment) Act, 1980
6. Amendment of section 12.
- In sub-section (6) of section 12 of the principal Act, -(i)for the words "within fourteen days", the words "after completion of the conciliation proceedings within sixty days" shall be substituted; and(ii)in the proviso, after the words "such period", the words "not exceeding six months" shall be inserted.
