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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(4) in West Bengal Workmen's House-Rent Allowance Act, 1974

(4)An appeal shall lie in the prescribed manner and within the prescribed time from an order of the controlling authority dismissing any application or giving any direction under sub-section (2), to the State Government or to such authority not below the rank of Assistant Labour Commissioner, as the State Government may, by notification, appoint in this behalf.