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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(2) in The Bengal Industrial Employment (Standing Orders) Rules, 1946

(2)Every workman praying for leave shall intimate to the Manager or the officer authorised by the employer in this behalf, his address during the period of leave, and if there is any change in the leave address, the Manager or the officer authorised in this behalf shall be informed within three days of such change.