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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(3)(ii) in The Bihar Minimum Wages Rules, 1951

(ii)in 'the case of an employers' organisation or a registered Trade Union of workers, by being delivered or sent by registered post to the secretary or the principal officer of the organisation or Union, as the case may be.