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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of West Bengal - Subsection

Section 74(4) in West Bengal Industrial Disputes Rules, 1958

(4)On the workman's dues having been determined by the Labour Court, the workman concerned, or any other person authorised by him in writing in this behalf or in the case of a deceased workman, his assignee or heirs, may apply to the State Government for the recovery of his dues so determined in Form Q-3.