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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of West Bengal - Subsection

Section 47(5) in West Bengal Trade Unions Rules, 1998

(5)If the Presiding Officer is or the opinion that the challenge is frivolous or as not been made in good faith. he shall direct that the deposit under sub-rule (1) be forfeited to the Government of West Bengal and, in any other case, he shall return it to the challenger at the conclusion of the enquiry.