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[Cites 0, Cited by 0] [Section 68(2)] [Section 68] [Entire Act]

State of West Bengal - Subsection

Section 68(2)(b) in West Bengal Industrial Disputes Rules, 1958

(b)in the case of the workmen, -
(i)by the workmen himself, or
(ii)by the President or Secretary of a trade union or federation of trade unions referred to in clause (a) or clause (b) of subsection (1) of section 36, or where the workmen is not a member of any trade union, by an officer or other workmen referred to in clause (c) of the said sub-section authorised in the manner laid down in sub-rule (1) of rule 78A.