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[Cites 0, Cited by 0] [Section 7B] [Entire Act]

State of West Bengal - Subsection

Section 7B(2) in The Bengal Industrial Employment (Standing Orders) Rules, 1946

(2)The appellate authority shall, after giving the appellant an opportunity of being heard, confirm the Standing Orders in the form certified by the Certifying Officer unless it considers that there are reasons for giving the other parties to the proceeding a hearing before a final decision is made in the appeal.