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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of West Bengal - Subsection

Section 80(3) in West Bengal Municipal (Employees' Service) Rules, 2010

(3)if the negotiation fails and no settlement of the grievances is reached within the period specified in sub-rule (2), the Union/Association/Federative Body may serve a strike notice to the Chairman under intimation to the State Government.