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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of West Bengal - Subsection

Section 28(1) in West Bengal Trade Unions Rules, 1998

(1)The Returning Officer shall, after correction of entries in the electoral roll,-
(a)prepare a list of amendments to carry out•his decision under rules 21, 22, 24, 25 and 26 and correct any clerical or printing error or inaccuracy subsequently discovered in the electoral roll ;
(b)Publish the electoral roll, together with the list of amendments, by making a complete copy thereof available for inspection at his office and displaying a copy thereof on his office notice board and at such places of industrial establishment or industrial establishments, as the case may be, of a class of industry m a local area as he may deem fit and proper ; and
(c)supply, free of cost, a copy of the electoral roll, finally published with the list of amendments, if any, to every contesting union and the management.