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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(2)(ii) in The Bihar Industrial Disputes Rules, 1961

(ii)The number of members fixed should afford representation, as far as possible, to the various categories, groups and classes of workmen engaged in and to the sections, shops or the departments of the establishment: