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[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

State of Bihar - Subsection

Section 61(2)(a) in The Bihar Industrial Disputes Rules, 1961

(a)in the case of an employer, by the employer himself, or by his authorised agent, or when the employer is an incorporated company or other body corporate, by the agent, Manager or other principal officer of the Corporation;