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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(2)(c) in Bihar Collection of Statistics (Work-stoppages resulting from Industrial and Labour Disputes) Rules, 1973

(c)When the owner is a Government or Semi-Government agency, on any principal officer responsible for the affairs of the establishment by addressing the same either by name or by designation, and such service shall be deemed as good service against the person or group of persons, firm or Company, or a Government, or Semi-Government agency, as the case may be.