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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(2) in The M.P. Motor Transport Workers Rules, 1963

(2)Notices given under sub-rule (1) may be cancelled by a notice delivered at the office of the Inspector and notice displayed at the premises of the undertaking not later than the day before the said day or the substituted day to be cancelled, whichever is earlier.