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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(2) in The Bihar Industrial Disputes Rules, 1961

(2)The party representing workmen involved in a dispute in a non-public utility service, shall forward a statement of its demands to the Conciliation Officer of the area and the Labour Commissioner, Bihar, before such a date as may be specified by him for commencing conciliation proceedings. The statement shall be accompanied by as many spare copies thereof as there are opposite parties.