Section 76B — Notice of closure:-If an employer intends to close down an undertaking he shall give notice of such closure in Form Q to
Industrial Disputes Act, 1947
Notice of closure:-If an employer intends to close down an undertaking he shall give notice of such closure in Form Q to the Central Government, the Regional Labour Commissioner (Central), the Assistant Labour Commissioner (Central), and the Employment Exchange concerned, by registered post.Open in Lexace · Ask the AI about this section
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