Section 22(2)(b) in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966

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Union of India - Subsection

Section 22(2)(b) in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966

(b)Any proposed change in the system of work which will necessitate a change in the notice referred to in sub-section (1), shall be notified to the Inspector in triplicate before the change is made and except with the previous sanction of the Inspector, no such change shall be made until one week has elapsed since the last change.

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Union of India - Subsection

Section 22(2)(b) in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966