Section 73 in Industrial Disputes (Punjab) Rules, 1958
73. Report of Notice of Strike or Lock-out.
- The report of notice of a strike or lock-out to be submitted by the employer under sub-section (6) of section 22 shall be sent by registered post or given personally to the Conciliation Officer appointed for the local area concerned, with copy by registered post to -(1)The Administrative Department of the Government of Punjab;(2)The Labour Commissioner, Punjab.(3)The District Magistrate concerned.
