Section 76C(2) in Industrial Disputes (Central) Rules, 1957
(2)[] [ Sub-R. (2) shall be omitted and sub-Rr. (3) and (4) renumbered by S.O. 2485, dated 20.5.1985 as sub-Rr. (2) and (3), respectively.] The notice, or, as the case may be, the application shall be made in triplicate.
