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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(5)(e) in The West Bengal Factories (Welfare Officers) Rules, 1971

(e)The Chief Inspector of Factories, West Bengal, shall after giving both the parties a reasonable opportunity of being heard, by an order for reasons to be recorded in writing, dispose of the appeal as expeditiously as possible. While disposing of the appeal the Chief Inspector of Factories, West Bengal, may confirm, modify or set aside the order appealed against.