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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(5) in The Bihar Beedi and Cigar Workers (Conditions of Employment) Rules, 1968

(5)The said application shall be made within thirty days of the date of coming into force of the Bihar Beedi and Cigar Workers (Conditions of Employment) Rules, 1968, in the case of existing industrial premises, and at least thirty days before the proposed date of establishment of the new industrial premises.