Section 76B in The Rajasthan Industrial Disputes Rules, 1958
76B. [] [Substituted by GSR 28 F.1(2)(8)/Shram/78, 27-05-76 IV-C(1), w.e.f. 27-05-76, page 121] [Notice of closure. [Inserted by GSR 61/F. 1(2)(28)/Shram/72, 18-06-74, IV-C(1), w.e.f. 22-08-74]
- If an employer intends to close down an undertaking, he shall give notice of such closure in Form Q to the State Government, the Labour Commissioner, the Regional Dy. Labour Commissioner, the Assistant Labour Commissioner and the Employment Exchange concerned by registered post.]
