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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(3) in The Bihar Industrial Disputes Rules, 1961

(3)The demand submitted by the party representing workmen under sub-rule (1) or sub-rule (2) shall be transmitted to the State Government by the Conciliation Officer of the area with his report under sub-section (4) of Section 12.