Section 8(2)(a) in The Rajasthan Industrial Disputes Rules, 1958

[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(2)(a) in The Rajasthan Industrial Disputes Rules, 1958

(a)[ in the case of an employer-

(i)by the employer himself, or

(ii)if any group or association of employers is a party to the agreement by a person authorised in writing in this behalf by such group or association, or

(iii)if the employer is an incorporated company or other body corporate, by the Agent. Manager or other principal officer of the corporation, if so authorised in writing by the employers.]

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State of Rajasthan - Subsection

Section 8(2)(a) in The Rajasthan Industrial Disputes Rules, 1958