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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(2) in Industrial Disputes (Punjab) Rules, 1958

(2)Where the Conciliation Officer receives no notice of a strike or lock-out under rule 70 or rule 71, but he considers it necessary to intervene in the dispute, he may give formal intimation in writing to the parties concerned declaring his intention to commence conciliation proceedings with effect from such date as may be specified therein.