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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Bombay Presidency - Subsection

Section 43(3) in Bombay Industrial Relations Act, 1946

(3)A copy of every intimation under sub-section (1) and special notice under subsection (2) shall be sent to the Commissioner of labour, the Chief Conciliator, the Conciliator for the industry concerned for the local area, the Registrar, the Labour Officer and such other person as may be prescribed.