Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 13 in The Bihar Industrial Employment (Standing Orders) Rules, 1947

13. Pleaders or persons authorised to appear on behalf of parties.

- In any proceedings before the Appellate Authority parties may, with the permission of the Court, appear by Pleaders or Advocate or in the case of a Union, and group of employers by any of its officer duly authorised by the Union, or the group concerned in this behalf.