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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

State of Punjab - Subsection

Section 58(2)(c) in Industrial Disputes (Punjab) Rules, 1958

(c)[ In the case of an individual workman in an industrial dispute under section 2-A, by the workman concerned.] [Inserted vide Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd. (5)/75, dated 21st March, 1975.]