Section 4(2)(a) in The Industrial Disputes (West Bengal Amendment) Act, 1986

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(2)(a) in The Industrial Disputes (West Bengal Amendment) Act, 1986

(a)after the filing of statements and taking of evidence, give day to day hearing and pronounce its award, other determination or decision in the manner specified in section 17AA, and

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State of West Bengal - Subsection

Section 4(2)(a) in The Industrial Disputes (West Bengal Amendment) Act, 1986