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 53] [Entire Act] State of West Bengal - Subsection Section 53(2) in West Bengal Industrial Disputes Rules, 1958 (2)The employer shall, after giving not less than three day's notice, convene the first meeting of the Works Committee for selection of the office bearers under rule 49.
