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State of Bihar - Section

Section 76A in The Bihar Industrial Disputes Rules, 1961

76A. [ Notice of closure. [Inserted by S.O.1735, dated 29th November, 1976.]

- If an employer intends to close down an undertaking, he shall give notice of such closure in Form Q to the State Government, the Deputy Labour Commissioner, the Assistant Labour Commissioner and the Employment Exchange concerned by registered post.]