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[Cites 0, Cited by 0] [Section 76A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 76A(3) in M.P. Industrial Disputes Rules, 1957

(3)The notice or, as the case may be, the application shall be served or made in triplicate and sufficient number of copies of the applications for service on the workman concerned shall be submitted alongwith the notice or as the case may be, the application.