Section 19 in The Orissa Industrial Disputes Rules, 1959
19. Service of summons or notice.
- Subject to the provisions contained in Rule 21, any notice, summons, process or order issued by a Board, Court, Labour Court, Tribunal or Arbitrator, empowered to issue such notice, summons, process or order may be served either personally or by registered post. Refusal by the person to whom any notice, summons, process or order is tendered shall be deemed to be sufficient service.
