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

State of Rajasthan - Subsection

Section 58(2)(a) in The Rajasthan Industrial Disputes Rules, 1958

(a)in the case of an employer, by the employer himself or by his authorised agent, or when the employer is an incorporated Company or other body corporate, by the agent, manager or other principal officer of the corporation;