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[Cites 0, Cited by 0] [Section 76A] [Entire Act]

State of Rajasthan - Subsection

Section 76A(3) in The Rajasthan Industrial Disputes Rules, 1958

(3)The notice or as the case may be, the application shall be served or made in triplicate and sufficient number of copies of the application for service on the workmen concerned shall be submitted alongwith the notice or as the case may be, the application.