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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(1) in West Bengal Workmen's House-Rent Allowance Rules, 1975

(1)On receipt of an application under Rule 5 the Controlling Authority shall by issuing a notice in Form C. call upon the applicant as well as the employer concerned to appear before him on a date specified in the notice, not being less than 14 days after the date of service of the notice. either personally or through his authorised representative together with all relevant document and witnesses, if any :Provided that the date fixed for hearing may be extended by the Controlling Authority either suo motu or on application by either of the parties.