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State of West Bengal - Section

Section 35 in The Bengal Industrial Employment (Standing Orders) Rules, 1946

35. Interpretation. - In all the disputes regarding the interpretation of these orders only the English text of the certified Standing Orders shall be considered as being authentic.

Form I[See paragraph 3 (2)]Letter of appointmentIName of the establishmentName of the Manager/employer in appointed asAddressShri/Shrimati this establishment with (describe here the nature of appointment) effect from(insert here the date)