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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of West Bengal - Subsection

Section 23(3) in The Bengal Industrial Employment (Standing Orders) Rules, 1946

(3)The procedure and payment in the event of workmen being laid off as a result of any stoppage referred to in sub-paragraphs (I) and (2) shall be regulated in accordance with the provisions of the Industrial Disputes Act, 1947 (14 of 1947).