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

State of Rajasthan - Subsection

Section 76(c) in The Rajasthan Industrial Disputes 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, Regional Deputy Labour Commissioner, Assistant Labour Commissioner and the Employment Exchange concerned at least one month before such date: