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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(5) in The Collection of Statistics (Work Stopages Resulting from Industrial and Labour Disputes) Rules, 1968

(5)The Statistics Authority shall forward with the notice referred to in the sub-rules (1), (2), (3) and (4) of Rule 3, a specimen copy of the prescribed forms in which the owner, on whom the notice is served, is required to furnish the returns.