Section 82A(1) in The Orissa Industrial Disputes Rules, 1959
(1)In an Industrial establishment to which Chapter V-B of the Act does not apply if an employer intends to close down an undertaking, he shall give notice of such closure in Form 'U' to the State Government, the Labour Commissioner, Local Conciliation Officer, the local Employment Exchange and Director of Employment, Orissa by registered post.] [Substituted vide Notification No. 11688/6.6.1986.]
