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

State of Bihar - Subsection

Section 4(b) in The Bihar Industrial Disputes Rules, 1961

(b)in the case of workmen, either by the President or Secretary of trade union of the workmen, or by five representatives of the workmen duly authorised in this behalf at a meeting of the workmen held for the purposes.