Section 22(1)(iii) in The Industrial Employment (Standing Orders) Central Rules, 1946

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Union of India - Subsection

Section 22(1)(iii) in The Industrial Employment (Standing Orders) Central Rules, 1946

(iii)Residential address of workman.-A workman shall notify the employer immediately on engagement the details of his residential address and thereafter promptly communicate to his employer any change of his residential address. In case, the workman has not communicated to his employer the change in his residential address, his last known address shall be treated by the employer as his residential address for sending any communication.

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Union of India - Subsection

Section 22(1)(iii) in The Industrial Employment (Standing Orders) Central Rules, 1946