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[Section 67B]
[Entire Act]
State of West Bengal - Subsection
Section 67B(1) in West Bengal Industrial Disputes Rules, 1958
| Files | Period of preservation |
| (1) | (2) |
| File A | Six years form the date of publication of the award in the“Calcutta Gazette” or in cases of appeal, six yearsfrom the date of judgment or order of the High court or theSupreme Court as the case may be |
| File B | Three years from the date of publication of the award in the“Calcutta Gazette' |
| File C | One year from the date of publication of the award in the“Calcutta Gazette”. |
| File D | Four years from the date of the last order passed. |