Section 13 in The Industrial Disputes (West Bengal Second Amendment) Act, 1980
13. Amendment of section 25FFF.
- In section 25FFF of the principal Act, in sub-section (1), -(1)before the existing proviso, the following proviso shall be inserted :-"Provided that prior payment of compensation to the workmen shall be a condition precedent to the closure of any undertaking;",.(2)in the existing proviso, for the words "Provided that", the words "Provided further that" shall be substituted.
