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 9] [Entire Act]

State of West Bengal - Subsection

Section 9(2) in West Bengal Industrial Disputes Rules, 1958

(2)Where the Conciliation Officer receives any information about an existing or apprehended industrial dispute not arising of notice of strike or lockout, he may intervene in the dispute and may, if he deems necessary, commence conciliation proceedings.