Section 78B(2) in West Bengal Industrial Disputes Rules, 1958

[Cites 0, Cited by 0] [Section 78B] [Entire Act]

(2)A copy of the notice referred to in sub-rule (1) shall also be served by registered post with acknowledgement due on

(i)the Labour Commissioner, West Bengal,

(ii)the Conciliation Officer having jurisdiction over the area,

(iii)the Secretary, Commerce and Industries Department of the Government of West Bengal,

(iv)The Director of Industries, West Bengal, and

(v)The Employment Exchange having jurisdiction over the area.

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