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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(3) in The Collection of Statistics (Work Stopages Resulting from Industrial and Labour Disputes) Rules, 1968

(3)Where an industrial establishment of the nature specified in Schedule 1 comes into existence after the commencement of these rules, the Statistics Authority shall serve or cause to be served a notice under this rule upon the owner concerned, as soon as practicable, after the industrial establishment comes into existence.