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[Cites 0, Cited by 0] [Section 98(4)] [Section 98] [Entire Act]

State of Jharkhand - Subsection

Section 98(4)(c) in Bihar Factories Rules, 1950

(c)if the appellant is not a member of the aforesaid bodies, or if he does not state in the memorandum which of such bodies he desires should appoint the assessor, be the body which the appellate body considers as the best fitted to represent the industry concerned.