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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Bihar - Subsection

Section 64(4) in The Bihar Industrial Disputes Rules, 1961

(4)When a dispute arises between an employer and any registered trade union whether a particular workmen should be recognised as a protected workman or not, the dispute shall be referred to the Assistant Labour Commissioner of the area, whose decision thereon shall be final.