Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 71 in Industrial Disputes (Punjab) Rules, 1958

71. Notice of Lock-out.

- The notice of lock-out to be given by an employer carrying on a public utility service shall be in Form M.[The notice shall be displayed conspicuously by the employer on a notice board at the main entrance to the establishment and in the Manager's office.] [Inserted by Haryana Government Notification No. GSR 94/CA/14/47/S 38/Amd. (1)/76 dated 21.4.1976.]