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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(4) in The Bihar Industrial Disputes Rules, 1961

(4)When any application is made for copies of any award or document to be furnished on the day on which such application is made, an additional fee equal to one and half of the fees leviable under this Rule shall be charged. Such copies should be furnished on the same day and if it is not possible, then on the following day.