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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(3) in West Bengal Shops and Establishments Rules, 1964

(3)The notice referred to in sub-rule (1) shall be served by registered post to the address given under rule 17, or in its absence, to the address last given by the person employed to the shop-keeper or the employer, as the case may be.