Section 75B(2) in Industrial Disputes (Central) Rules, 1957
(2)[ The application for permission shall be made in triplicate and copies of such application shall be served by the employer on the workmen concerned and a proof to that effect shall also be submitted by the employer alongwith the application. ] [ Substituted by G.S.R. 289, dated 2.3.1982 (w.e.f. 13.3.1982).]
