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[Cites 0, Cited by 0] [Section 76A] [Entire Act]

State of West Bengal - Subsection

Section 76A(6) in West Bengal Industrial Disputes Rules, 1958

(6)The authority shall forthwith submit a copy of his order and findings made on the application for permission to lay-off or continue a lay-off to the Secretary to the Government of West Bengal, Labour Department.