Section 75B(3) in Industrial Disputes (Central) Rules, 1957
(3)[ The employer concerned shall furnish to the authority to whom the application for permission has been made such further information as the authority considers necessary for arriving at a decision on the application, as and when called for by such authority, so as to enable the authority to communicate the permission or refusal to grant permission within the period specified in ] [Inserted by G.S.R. 111(E), dated 5.3.1976. ][sub-section (5)] [ Substituted by S.O. 2485, dated 20.5.1985.][of section 25-M.
