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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(xvii) in The Bihar Factories Welfare Officers Rules, 1952

(xvii)Carrying out such other duties and functions in connection with the welfare of workers and industrial relations as have not been specifically mentioned in the sub-clauses above, but this will not include representing the management before a Court or Tribunal in labour disputes.]