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

State of Punjab - Subsection

Section 9(1) in Industrial Disputes (Punjab) Rules, 1958

(1)The Conciliation Officer, on receipt of a notice of a strike or lock-out given under rule 70 or rule 71, shall forthwith arrange to interview both the employer and the workmen concerned with the dispute at such places and at such times as he may deem fit and shall endeavour to bring about a settlement of the dispute in question.