Section 76(1) in The Industrial Disputes (Central) Rules,1957
(1)Notice ][or, as the case may be, the application under] [ Substituted by S.O. 2485, dated 20.5.1985.][sub-section (1) of section 25-N for retrenchment shall be served in Form PA and served on the Central Government or such authority as may be specified by that Government under the said clause either personally or by registered post acknowledgment due and where the notice is served by registered post, the date on which the same is delivered to the Central Government or the authority shall be deemed to be the date of service of the notice for the purposes of ] [Inserted by G.S.R. 111(E), dated 5.3.1976. ] [sub-section (4)] [<SPAN class=amd1><A TITLE =][of the said section.] [Inserted by G.S.R. 111(E), dated 5.3.1976. ][[(2)] [Substituted by G.S.R. 289, dated 2.3.1982 (w.e.f. 13.3.1982). ][The notice or, as the case may be, the application, shall be made in triplicate and copies of such notice or, as the case may be, the 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 notice or, as the case may be, the application.] [Substituted by G.S.R. 289, dated 2.3.1982 (w.e.f. 13.3.1982). ]
