Section 7 in The Industrial Disputes (West Bengal Amendment) Act, 1989
7. Amendment of section 38.
- In section 38 of the principal Act, after clause (a) of sub-section (2), the following clause shall be inserted :-"(al) the manner and the form in which an application for certificate shall be made, the manner and the form in which a certificate is to be issued and the particulars which the certificate shall contain and the manner and the form in which an application shall be filed before a Labour Court or Tribunal, referred to in subjection (lB) of section 10 and the procedure to be followed by the Industrial Tribunal or the Labour Court, as the case may be, on receipt of such an application under clause (c) of sub-section (lB) of section 10.".
