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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of West Bengal - Subsection

Section 58(3) in West Bengal Industrial Disputes Rules, 1958

(3)As soon as a copy is ready, the upper half of each stamp shall be torn off each sheet along he perforated line by the comparing clerk who shall put the serial number and the date of the copy on the back of each of the upper halves so torn off and get them destroyed on the following day in presence of the Chairman and get a certificate of destruction recorded in the "Remarks" column of the register of application for copies.