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[Cites 0, Cited by 0] [Section 74A(5)] [Section 74A] [Entire Act]

State of Haryana - Subsection

Section 74A(5)(b) in Industrial Disputes (Punjab) Rules, 1958

(b)where no notice is given to the workman, and he is paid one month's wages in lieu thereof, notice of retrenchment shall be sent within three days from the date on which such wages are paid; and