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 70] [Entire Act] State of Punjab - Subsection Section 70(2) in Industrial Disputes (Punjab) Rules, 1958 (2)On receipt of a notice of strike under sub-rule (1), the employer shall forthwith intimate the fact to the Conciliation Officer having jurisdiction on the matter.
