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[Cites 0, Cited by 0] [Section 101(5)] [Section 101] [Entire Act]

State of West Bengal - Subsection

Section 101(5)(c) in The West Bengal Factories Rules, 1958

(c)If the appellant does not state in the memorandum that he is a member of any association mentioned under sub-rule (4) or if he does state which of (such associations, if he is a member of) more than one, he desires should appoint the assessor, then the appellate authority shall call upon the association which it considers be the best fitted to represent the industry and to appoint the assessor.