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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Bihar - Subsection

Section 43(iv) in The Bihar Industrial Disputes Rules, 1961

(iv)For the purposes of this Rule, in case of a dispute regarding the strength of membership of a registered trade union or the strength of workmen who do not claim membership or any such trade union or the total number of workmen in an industrial establishment who are eligible for membership of such a trade union, the decision of the Commissioner of Labour, Bihar, shall be final.