Section 76C(3) in Industrial Disputes (Central) Rules, 1957
(3)[] [ Sub-R. (2) shall be omitted and sub-Rr. (3) and (4) renumbered by S.O. 2485, dated 20.5.1985 as sub-Rr. (2) and (3), respectively.] The employer concerned shall furnish to the Central Government to whom the notice of intended closure has been given or the application for permission to close down has been made such further information as that Government considers necessary, for arriving at a decision on the notice, or, as the case may be, the application, and calls for from such employer.
