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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(1)(b) in West Bengal Workmen's House-Rent Allowance Rules, 1975

(b)"Appellate Authority" means the State Government or such other authority as may be appointed by the State Government in this behalf under sub-section (4) of Section 5;