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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

State of Punjab - Subsection

Section 58(2)(b) in Industrial Disputes (Punjab) Rules, 1958

(b)in the case of workmen :-
(i)The President and Secretary of a Trade Union of workmen; or
(ii)The President, Vice-President, Secretary or General Secretary of the Trade Union of workmen and workmen preferably one of the aggrieved workmen; or
(iii)Five representatives of the workmen duly authorised in this behalf at a meeting of the workmen held for the purpose.