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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of West Bengal - Subsection

Section 77(2) in West Bengal Industrial Disputes Rules, 1958

(2)A copy of such notice under sub-rule (1) shall be served by personal service or by registered post also on the
(i)Labour Commissioner, West Bengal,
(ii)Conciliation Officer having jurisdiction over the area, and
(iii)Employment Exchange having jurisdiction over the area.