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State of Rajasthan - Section

Section 71 in The Rajasthan Industrial Disputes Rules, 1958

71. Notice of strike.

(1)The notice of strike to be given by workmen in a public utility service shall be in Form L.
(2)On receipt of a notice of a strike under sub-rule (1), the employers shall forthwith intimate the fact to the Conciliation Officer having jurisdiction in the matter.