Section 71 in Industrial Disputes (Punjab) Rules, 1958
71. Notice of Lock-out.
- The notice of lock-out to be given by an employer carrying on a public utility service shall be in Form M :[Provided that the notice of lock-out in Form M shall be sent either through registered post or delivered personally against signatures.] [Added vide Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd. (5)/75, dated 21st March, 1975.]
