Section 6A(2) in The Rajasthan Industrial Disputes Rules, 1958
(2)The Registrar shall cause such submission to be published in the Official Gazette after it has been registered with him.][6B] [Re-numbered by GSR 309/F. 3(14)/Lab/63, 07-01-72, IV-C(1), w.e.f. 23-01-75].The Registrar shall maintain a register for entering awards received under sub-section (1) of section 101 of the Act, in Form 5, appended to these rules.
