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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Bihar - Subsection

Section 51(1)(a) in The Bihar Industrial Disputes Rules, 1961

(a)Any unsuccessful candidate may present an election petition, verified in the manner prescribed for verifications of pleadings in the Code of Civil Procedure, 1908, to the Commissioner of Labour within fifteen days of announcement of the result of the election.