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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Bihar - Subsection

Section 1(8) in Memorandum of Settlement Regarding the Engineering Industries of Bihar

(8)In case of any dispute or anomaly in the matter of implementation and/or interpretation of the agreed wage structure, the issue will be discussed at the plant level and in case of no settlement the issues will be referred to the Commissioner of Labour, Bihar for decision.