Section 14 in The Industrial Disputes (West Bengal Second Amendment) Act, 1980
14. Amendment of section 25H.
- Section 25H of the principal Act shall be renumbered as sub-section (1) of that section and after sub-section (1), as so re-numbered, the following sub-section shall be inserted :-"(2) Where a closed unit is re-opened the workmen on the roll of the unit immediately before its closure shall be given an opportunity to offer themselves for re-employment in the manner provided in sub-section (1).".
