Section 71 — Notice of strike:-(1) The notice of strike to be given by workmen in a public utility service shall be in Form L

Notice of strike:-(1) The notice of strike to be given by workmen in a public utility service shall be in Form L. (2) On receipt of a notice of a strike under sub-rule (1), the employer shall forthwith intimate the fact to the Conciliation Officer having jurisdiction in the matter.

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