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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(a) in Bihar Employees Insurance Courts Rules, 1952

(a)the opposite party or each of the opposite parties, where there are more than one, at the time of commencement of the proceedings, actually and voluntarily resides, or carries on business, or personally works for gain, or