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 35] [Entire Act] State of West Bengal - Subsection Section 35(2) in West Bengal Trade Unions Rules, 1998 (2)Whenever in pursuance of sub-rule (1), any premises or any vehicle is requisitioned, the employer shall pay to the owner reasonable compensation as may be determined by the Registrar.
