Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 77A] [Entire Act] State of Bihar - Subsection Section 77A(2) in The Bihar Industrial Disputes Rules, 1961 (2)Such notice shall be given by an employer in every case irrespective of whether, in this opinion, the workman laid off is or is not entitled to compensation under Section 25-C.
