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[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

State of Bihar - Subsection

Section 61(2)(b) in The Bihar Industrial Disputes Rules, 1961

(b)in the case of workmen, either by the President and Secretary of a trade union of workmen, or by five representatives of the workmen, duly authorised in this behalf at a meeting of the workmen held for the purpose.