Section 75A(2) in Industrial Disputes (Punjab) Rules, 1958
(2)Application for permission for retrenchment under sub- section (4) of section 25N shall be made in Form PB (with attested copy of the notice given by the employer under clause (a) of section 25F appended thereto) and delivered to such authority as may be specified by the Government either personally or by registered post acknowledgement due and where the application is sent by registered post the date on which the same is delivered to the said authority shall be deemed to be the date on which the application is made for the purposes of sub-section (5) of the said section.
