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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of West Bengal - Subsection

Section 64(3) in West Bengal Trade Unions Rules, 1998

(3)Upon such application, the Presiding Officer shall decide the matter and may allow the application in whole or in part or may reject it, if it appears to him to be frivilous and unreasonable, and every decision of the Presiding Officer under this sub-rule shall be in writing ; containing the reasons thereof, and shall be final.