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[Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act]

State of West Bengal - Subsection

Section 78(2)(iii) in West Bengal Industrial Disputes Rules, 1958

(iii)give notice of the vacancies in writing to each individual retrenched workmen eligible to be considered for the vacancies and such notice shall be dispatched by registered post to the address of such workman obtained by the employer at the time of retrenchment ;