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[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(5)(b) in The Punjab Labour Welfare Fund Act, 1965

(b)in any other case, the Board shall transfer such claim to the Authority appointed under section 15 of the Payment of Wages Act, 1936, having jurisdiction in the area in which the establishment is or has been situated, and the Authority shall proceed to adjudicate upon, and decide, such claim. In hearing such claim the Authority shall have the powers conferred by, and follow the procedure (in so far as it is applicable) followed in giving effect to the provisions, of that Act.