Section 23(1)(b) in West Bengal Trade Unions Rules, 1998

[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

(b)give notice of hearing,-

(i)in the case of a claim, to the claimant in Form T1 ;

(ii)in the case of an objection to the inclusion of a name, to the objector in Form T2 and to the person objected to in Form T, and

(iii)in the case of an objection to the particular or particulars of and entry, to the objector in Form T4.

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