Section 73 — Report of lock-out or strike:-The notice of lock-out or strike in a public utility service to be submitted by the employ
Industrial Disputes Act, 1947
Report of lock-out or strike:-The notice of lock-out or strike in a public utility service to be submitted by the employer under sub-section (3) of section 22, shall be in Form N. 1 Ins. by G.S.R. 931, dated 15th July, 1975 2 Ins. by G.S.R. 1151, dated 8th October, 1959. 70 The Industrial Disputes (Central) Rules, 1957 Rule 74Open in Lexace · Ask the AI about this section
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