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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(5) in The Punjab Welfare Officers Recruitment and Conditions of Service Rules, 1952

(5)If the Labour Commissioner on a reference made to him under the second proviso to sub-rule (3) of rule 6 refuses to give his concurrence, the management may appeal to the State Government within thirty days from the date of the receipt of such refusal. The decision of the State Government shall be final and binding.