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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of West Bengal - Subsection

Section 39(2) in West Bengal Industrial Disputes Rules, 1958

(2)Where an employer has reason to believe that the information furnished to him under sub-rule (1) by any trade union is false, he may after informing the union refer the matter to the Labour Commissioner, West Bengal for his decision ; and the Labour Commissioner after hearing the parties shall decide the matter and his decision shall be final.