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 76A] [Entire Act] State of West Bengal - Subsection Section 76A(5) in West Bengal Industrial Disputes Rules, 1958 (5)The notice referred to in sub-rule (4) shall be given within seven days from the date of receipt of the permission from the authority.
