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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of West Bengal - Subsection

Section 71(5) in West Bengal Industrial Disputes Rules, 1958

(5)When a dispute arises between an employer and any registered trade union whether a particular workman should be recognised as a "protected workman" or not, the dispute shall be referred to the Labour Commissioner whose decision thereon shall be final.