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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(2) in The Industrial Employment (Standing Orders) Punjab Rules, 1978

(2)An application for certification of joint standing orders shall be made in Form IV and shall be accompanied by such number of copies of the joint draft standing orders as are equal to the number of trade unions of which the workmen working in such industrial establishments are members, plus five and shall also be accompanied by the particulars prescribed in rule 5 in respect of each industrial establishment intending to adopt the joint draft standing orders.