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 24A] [Entire Act] State of West Bengal - Subsection Section 24A(b) in West Bengal Industrial Disputes Rules, 1958 (b)may have regard to the travelling and other expenses of a party who gave evidence on his own behalf, to the extent admissible to other witnesses of a similar standing :
