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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(3)(b) in Industrial Disputes (Punjab) Rules, 1958

(b)in the case of workmen, who are not members of a registered trade union, to any one workman, who has attested the application made under rule 3; and in this case a copy of the notice shall also be sent to the employer who shall display copies thereof in English, Hindi and the regional language on notice-boards in a conspicuous manner at the main entrance to the premises of the establishment.