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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(1)(a) in The Industrial Statistics (Punjab Labour) Rules, 1952

(a)the quarterly returns referred to in clause (a) of sub-rule (2) of rule 3 within one month after the expiry of each quarter or by the date specified in the notice whichever is earlier; and