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State of West Bengal - Section

Section 20A in West Bengal Industrial Disputes Rules, 1958

20A. Notice to the parties.

- Upon receipt of a reference from the Government under section 10, the Industrial Tribunal/Labour Court concerned shall issue notices in Form D-2 upon the parties to the dispute as mentioned in the order of reference, requiring them to appear before it on a specified date either by themselves or through their authorised representatives for necessary directions.