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[Cites 0, Cited by 0] [Section 77B] [Entire Act]

State of West Bengal - Subsection

Section 77B(3) in West Bengal Industrial Disputes Rules, 1958

(3)Where a notice under sub-rule (1) is served on, or an application under sub-rule (2) is made to, the authority specified by the State Government, the employer shall also send a copy of that notice or application to the Secretary to the Government of West Bengal, Labour Department.