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[Cites 0, Cited by 0] [Section 78A] [Entire Act]

State of West Bengal - Subsection

Section 78A(4) in West Bengal Industrial Disputes Rules, 1958

(4)Before accepting any authorisation filed in Form R or Form R-1 the authority concerned may call for such information as it may deem necessary for its satisfaction, and may refuse to accept such authorisation if it has reasons to believe that it was obtained by unfair means.