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Section 72 — Notice of lock-out:-The notice of lock-out to be given by an employer carrying on a public utility service shall be in F

Industrial Disputes Act, 1947
Notice of lock-out:-The notice of lock-out to be given by an employer carrying on a public utility service shall be in Form M. 2[The notice shall be displayed conspicuously by the employer on a notice board at the main entrance to the establishment and in the Managerβ€Ÿs Office: Provided that where a registered trade union exists, a copy of the notice shall also be served on the Secretary of the Union.]
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