Section 76C(2) in M.P. Industrial Disputes Rules, 1957
(2)Application for permission to close down an undertaking, under sub-section (3) of Section 25-0 shall be made in Form Q-B with attested copy of the notice served by the employer under sub-section (1) of Section 25-FFA appended thereto and delivered to the State Government either personally or by registered post acknowledgement due and where the application is sent by registered post the date on which the same was delivered to the State Government shall be deemed to be the date on which the application was made for the purposes of sub-section (4) of the said section.
