Section 3(1)(ii) in The Industrial Statistics (Punjab Labour) Rules, 1952

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State of Haryana - Subsection

Section 3(1)(ii) in The Industrial Statistics (Punjab Labour) Rules, 1952

(ii)if it is not possible to do so for any unavoidable reason, as soon as possible thereafter, serve or cause to be served whether by post or otherwise a notice on each employer requiring him to furnish to the Statistics Authority in duplicate -

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State of Haryana - Subsection

Section 3(1)(ii) in The Industrial Statistics (Punjab Labour) Rules, 1952