Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Bihar - Subsection

Section 78(c) in The Bihar Industrial Disputes Rules, 1961

(c)where retrenchment is carried out under an agreement which specifies a date for the termination of service, notice of retrenchment shall be sent so as to reach the State Government; and the Conciliation Officer of the area] at least one month before such date: