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

State of West Bengal - Subsection

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

(a)in the case of the employer, -
(i)by the employer himself or by his authorised agent or when the employer is an incorporated company or other body corporate, by the agent, manager or any other principal office of the company or other corporate body, or
(ii)by an officer referred to in clause (a) or clause (b) of sub-section (2) of section 36, or where the employer is not a member of any association of employer, by an officer or other employer referred to in clause (c) of the said sub-section authorised in the manner laid down in sub-rule (2) of rule 78A;