Section 74 — Report of notice of strike or lock-out:-The report of notice of a strike or lock-out to be submitted by the employer und

Report of notice of strike or lock-out:-The report of notice of a strike or lock-out to be submitted by the employer under sub-section (6) of section 22 shall be sent by registered post or given personally to the Assistant Labour Commissioner (Central) appointed for the local area concerned, with copy by registered post to:— (1) The Administrative Department of the Government of India concerned. (2) The Regional Labour Commissioner (Central) for the Zone. (3) Chief Labour Commissioner (Central). (4) Ministry of Labour of the Government of India. (5) Labour Department of the State Government concerned, and (6) The District Magistrate concerned.

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