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State of Rajasthan - Section

Section 18 in The Rajasthan Industrial Disputes Rules, 1958

18. Service of summons or notice.

- Subject to the provisions contained in rule 20, 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.