Industrial Disputes (West Bengal Amendment) Act, 1958

Industrial Disputes (West Bengal Amendment) Act, 1958 1. Short title. 2. Amendment of Act 14 of 1947 in its application to West Bengal. 3. Amendment of section 7A.

The Industrial Disputes (West Bengal Amendment) Act, 1958

West Bengal Act 17 of 1958

WB397

[22nd September, 1958.]

An Act to amend the Industrial Disputes Act, 1947, in its application to West Bengal.

Whereas it is expedient to amend the Industrial Disputes Act, 1947, in its application to West Bengal, for the purpose and in the manner hereinafter appearing;

It is hereby enacted as follows :-

1. Short title.- This Act may be called the Industrial Disputes (West Bengal Amendment) Act, 1958.
2. Amendment of Act 14 of 1947 in its application to West Bengal.- The Industrial Disputes Act, 1947 (hereinafter referred to as the said Act), shall, in its application to West Bengal, be amended as stated below.
3. Amendment of section 7A.- In clause (a) of sub-section (3) of section 7A of the said Act, after the words "High Court", the words "or a District Judge or an Additional District Judge" shall be inserted.