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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(5) in The Indian Electricity (West Bengal Amendment) Act, 1980

(5)An employee may, within fifteen days of the receipt of the copy of the statement relating to him, submit in writing his objection thereto to the purchaser or the intending purchaser, as the case may be, and send a copy of the objection to the licensee.