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

State of West Bengal - Subsection

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

(3)The authorisation filed under sub-rule (1) or sub-rule (2) shall be accepted by the authority concerned by making an endorsement to that effect on the body of the Form R or Form R-1, as the case may be, on being satisfied that the person seeking to represent a party is acting bona fide.