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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of West Bengal - Subsection

Section 101(2) in The West Bengal Factories Rules, 1958

(2)On receipt of the memorandum of appeal, the appellate authority shall, if the appellant has requested that the appeal should be heard with aid of assessors, call upon the appellant to deposit an amount to be fixed by him for payment to the assessors, if necessary, after conclusion of the appeal.