Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act] State of Bihar - Subsection Section 14(3)(b) in The Bihar Industrial Employment (Standing Orders) Rules, 1947 (b)Where the appeal is filed by a trade union to the employer and all other trade unions of the workmen of the industrial establishment; and