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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(5)(b) in The West Bengal Factories (Welfare Officers) Rules, 1971

(b)Any Welfare Officer who is awarded any one or more of the punishments referred to in clause (a) of sub-rule (5) shall, within thirty days of the communication of the order of punishment to him, be entitled to appeal against such order to the Chief Inspector of Factories, West Bengal :