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[Cites 0, Cited by 0] [Section 74A(5)] [Section 74A] [Entire Act]

State of Haryana - Subsection

Section 74A(5)(c) in Industrial Disputes (Punjab) Rules, 1958

(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, the Labour Commissioner, Haryana, the Labour-cum-Conciliation Officer of the area and the Employment Exchange concerned, at least one month before such date :