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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(1)(c) in The Rajasthan Beedi and Cigar Workers (Conditions of Employment) Rules, 1969

(c)The payment of wages for the beedi or cigar or both rejected by the employer, may be referred in writing by the employer or the employee or employees to the Regional Assistant Labour Commissioner of the area who shall, after making such enquiry as he may consider necessary and after giving the parties an opportunity to represent their respective cases decide the dispute and record the proceedings in Form X.