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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(2) in Bihar Payment of Wages (Procedure) Rules, 1965

(2)Any employed person may authorise in Form H, a legal practitioner or an official of a registered Trade Union of which he is a member or an Inspector to receive any amount with compensation if any, directed to be paid to him under subsection (3) of Section 15.