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] [Entire Act] State of West Bengal - Section Section 4 in The Industrial Disputes (West Bengal Second Amendment) Act, 1980 4. Amendment of section 9A. - In clause (b) of section 9A of the principal Act, for the words "within twenty-one days", the words "within forty-two days" shall be substituted.
