Section 15(2) in Bihar Payment of Wages (Procedure) Rules, 1965

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State of Bihar - Subsection

Section 15(2) in Bihar Payment of Wages (Procedure) Rules, 1965

(2)Notwithstanding such repeal, anything done or any action taken in exercise of the powers conferred by or under the said Rules shall be deemed to have been done or taken in exercise of the powers conferred by or under these Rules as if these were in force on the day on which such thing or action was done or taken.Form 'A'Form of individual Application[See sub-section (2) of Section 15 of the Payment of Wages Act]In the Court of the Authority appointed under the Payment of Wages Act (4 of 1936) for..............area.Application no................................................................of...............19.Between A.B.C........................................applicant(ThroughLegal practitioner..................................an official of.................................which is a registered trade union)X.Y.Z..................................opposite party.The applicant states as follows: -

1. A.B.C. is aperson employed in/on the
factory
industrial establishment	and resides at

The address of the applicant for the service of all notices and processes is -

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State of Bihar - Subsection

Section 15(2) in Bihar Payment of Wages (Procedure) Rules, 1965