Section 77B(1) in West Bengal Industrial Disputes Rules, 1958
(1)Notice under clause (c) of sub-section (1) of section 25N for retrenchment shall be served in Form PA, and served on the State Government, or on such authority as may be specified by that Government under the said clause, either personally or by registered post acknowledgement due and where the notice is served by registered post, the date, on which the same was delivered to the State Government or the authority, shall be deemed to be the date of service of the notice for the purposes of sub-section (3) of the said section.
