Section 2F in The Rajasthan Industrial Disputes Rules, 1958
2F.
An application made under section 9-G shall be sent for publication in the State Gazette immediately on receipt in the office of the Registrar in Form 4, appended to these rules, so that it is brought to the notice of all concerned, not less than fourteen days before the expiry-' of the period of notice prescribed under sub-section (1) of section 9-G.
