Section 75B(1) in Industrial Disputes (Central) Rules, 1957
(1)Application for permission to lay-off any workman under sub-section (1), or for permission to continue a lay-off under ][sub-section (2)] [ Substituted by S.O. 2485, dated 20.5.1985.][of section 25-M shall be made in Form O-3 and delivered to the authority specified under sub-section (1) either personally or by registered post acknowledgment due and where the application is sent by registered post the date on which the same is delivered to the said authority shall be deemed to be the date on which the application is made, for the purposes of ] [Inserted by G.S.R. 111(E), dated 5.3.1976. ] [sub-section (5)] [ Substituted by S.O. 2485, dated 20.5.1985.][of the said section.] [Inserted by G.S.R. 111(E), dated 5.3.1976. ]
