Section 75(2) in The Industrial Disputes (Central) Rules,1957
(2)Such notices shall be given by an employer in every case irrespective of whether, in his opinion, the workman laid-off is or is not entitled to compensation under section 25-C.][75-B. Application for permission for lay-off under section 25-M. [Inserted by G.S.R. 111(E), dated 5.3.1976. ]
