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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Madhya Pradesh - Subsection

Section 76(c) in M.P. Industrial Disputes Rules, 1957

(c)where retrenchment is carried out under an agreement which specified date for the termination of service, notice of retrenchment shall be sent so as to reach the State Government, the Labour Commissioner of the Division and the Employment Exchange concerned, at least one month before such date :