Section 18 in Industrial Disputes (Central) Rules, 1957
18. [ Service of summons or notice. [Substituted by G.S.R. 1151, dated 11.10.1974.]
- Subject to the provisions contained in rule 20, any notice, summons, process or order issued by a Board, Court, Labour Court, Tribunal, National Tribunal or an Arbitrator empowered to issue such notice, summons, process or order, may be served either personally or by registered post and in the event of refusal by the party concerned to accept the said notice, summons, process or order, the same shall be sent again under certificate of posting. ]
