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 41(2)] [Section 41] [Entire Act] State of Bihar - Subsection Section 41(2)(iii) in The Bihar Industrial Disputes Rules, 1961 (iii)The number of representatives of workmen shall not be less than the number of representatives of the employer.