Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 76C] [Entire Act] State of Madhya Pradesh - Subsection Section 76C(1) in M.P. Industrial Disputes Rules, 1957 (1)Notice under sub-section (1) of Section 25-0 of intended closure shall be given in Form Q-A and served on the State Government either personally or by registered post acknowledgement due.
