Section 15 in The Industrial Disputes (West Bengal Second Amendment) Act, 1980
15. Insertion of new section 25HH.
- After section 25H of the principal Act, the following section shall be inserted :-"25HH. Condition of reinstatement of workman by an award of a Labour Court or Tribunal. - Where a workman is reinstated in service by an award of a Labour Court or Tribunal, the workman shall be deemed to be in service from the date specified in the award whether or not the workman was earlier reinstated by the employer and his wages shall be recovered in the manner provided in section 33C.".
