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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2) in West Bengal Workmen's House-Rent Allowance Rules, 1975

(2)A copy of the memorandum of appeal under sub-rule (1) shall be served by the appellant on all the opposite panics including the Controlling Authority, either by personal service after obtaining receipt or by registered post with acknowledgement due.