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 6] [Entire Act] State of West Bengal - Subsection Section 6(i) in The Industrial Disputes (West Bengal Second Amendment) Act, 1980 (i)for the words "within fourteen days", the words "after completion of the conciliation proceedings within sixty days" shall be substituted; and
