Section 7(2)(a) in The Industrial Disputes (West Bengal Second Amendment) Act, 1980

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(2)(a) in The Industrial Disputes (West Bengal Second Amendment) Act, 1980

(a)after filing of statements and taking of evidence, give day to day hearing and give its award, other determination or decision in the manner specified in section 17B without any delay,

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State of West Bengal - Subsection

Section 7(2)(a) in The Industrial Disputes (West Bengal Second Amendment) Act, 1980