Section 31(2)(a) in Bengal Immunity Company Limited (Acquisition And Transfer of Undertakings) Act, 1984.

[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

(a)the time within which, and the manner in which, an intimation referred to in sub-section (3) of section 4 shall be given;

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