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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of West Bengal - Subsection

Section 78(3) in West Bengal Industrial Disputes Rules, 1958

(3)A retrenched workman on receipt of notice of vacancies from the employer shall offer himself for work or send a reply within a period of ten days from the date on which the notice is posted and, if he fails to do so the employer need not intimate to him the vacancies that may occur on any subsequent occasion.