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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(5)(c) in The West Bengal Factories (Welfare Officers) Rules, 1971

(c)On being satisfied that a Welfare Officer intends to prefer an appeal under clause (b) of sub-rule (5) the Chief Inspector of Factories, West Bengal, may stay the enforcement of the order of punishment to be appealed against, for such period and on such terms, if any, as he may think just and proper.